20. Procedure after construction of [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].
- On being put in possession of the land, the Canal-officer shall construct the required [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.]; and on its completion shall give to the owner notice thereof, and of any sum payable by him on account of the cost of acquiring the land and constructing the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.]. On such notice being given, such sum shall be due from the owner to the Canal-Officer. On receipt of payment in full of all expenses incurred, the Canal-officer shall make over possession of such [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] to such owner.[Scheme for Construction of [Field-Channels] [The heading and sections 20A to 20F were inserted by Gujarat 6 of 1963, section 3.]
