Section 95(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)In the event of removal or discontinuance of such water course, the person taking the water shall fill in and reinstate the land at his own cost with the least practicable delay. If he fails to do so, the neighbouring holder may apply to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] who shall require such person to fill in and reinstate the land.
