Section 43 in The Goa Command Area Development Act, 1997
43. Obligation of land-holders of land adjacent to Command Areas.
- Where, for the safety of an "irrigation" system under a pipe-outlet in a Command Area and for other technical reasons it is considered necessary to take any conservation measures like contour bunding, drainage and trenching in land adjacent to the lands under the Command Area, the Command Area Development Board shall have powers to take suitable action.
