- Every sum declared to be due under this Part shall be recoverable by the canal-officer on behalf of the [State Government] [Words 'Provincial Government' first substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of the person entitled to receive the same, and shall be held to be a demand.
