15A. Obligation of holder of land to obstruct [field-channel] [These words were substituted for the words 'water-course' Gujarat 6 of 1984, section 3].
- It shall be the duty of every holder of land which is capable of being irrigated from a canal to construct either by himself or jointly with other holders of lands capable of being irrigated from the canal, a [field-channel in the prescribed manner for the carriage of water from the canal to his land.] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.]Construction of New [Field-Channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.]
