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[Cites 0, Cited by 0] [Section 20E(1)] [Section 20E] [Entire Act]

State of Gujarat - Subsection

Section 20E(1)(ii) in The Bombay Irrigation Act, 1879

(ii)[**] [The words 'the State Government or the authorised Canal-officer, if so empowered by the State Government shall' were deleted, by Gujarat 6 of 1984, section 6(3)(a).] by order in writing, transfer the land acquired under section 20B and occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] to all holders of land benefited by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] and thereupon the land so transferred shall, along with the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] constructed thereon, jointly vest] in all such holders and the provisions of sections 21 to 25 (both inclusive) shall apply to such holders as they apply to the owner of a [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].