Section 62 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
62. Definition.
- In this Chapter, unless context otherwise requires,- "panchayat minor canal" means a minor canal constructed and maintained or controlled by-(a)a taluka panchayat in the exercise of its functions in the sphere of agriculture and irrigation as described in Schedule II to the Gujarat Panchayats Act, 1993,(b)a district panchayat in the exercise of its functions in the sphere of a minor irrigation project as described in Schedule III to the said Act.
