Section 94(b) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(b)fails to maintain the water course in a fit state of repairs, he shall be liable to pay such compensation as may be determined by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for any damage caused on account of such failure.
