(2)Where the holder of land has carried out some work for the construction of the [field-channel] [These words were substituted for the words 'water courses' by Gujarat 6 of 1984, section 3.] or donated land for being occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], the authorised Canal-officer shall determine the value of the work so carried out or, as the case may be, the value of the land so donated and the value so determined shall be deducted from the cost payable by the holder under sub-section (1).]Rights and Obligations of Owners of [Field-Channels] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.]
