42. Power of State Government with regard to irrigation from private irrigation works.
- If, as a result of the construction of a canal, the area irrigated from any private irrigation work in its proximity is increased beyond the area recorded as irrigable at the last settlement, the State Government may, without prejudice to its rights, if any, recorded at such settlement, direct that such water-rate as it may deem fit shall be charged on such increase of area :Provided that no water-rate shall be charged, if on inquiry it is found that the increase in the area has been due to any improvement of the private work since the settlement.
