- Whenever it shall be necessary to make any inquiry or examination in connection with a projected canal, or with the maintenance of an existing canal, any Canal-officer duly empowered, in this behalf, and any person acting under the general or special order of any such Canal-officer may-(a)enter upon such land as he may think necessary for the purpose, and(b)exercise all powers and do all things in respect of such land as he might exercise and do if [the [State] [These word 'the Provincial Government' were substituted for the words 'the Government', by the Adaptation of Indian Laws Order in Council.] Government] had issued a notification under the provisions of section 4 of the [band Acquisition Act] [These words were substituted for the words and figures 'Land Acquisition Act, 1870' by Gujarat 1 of 1962, section 4.] to the effect that land in that locality is likely to be needed for a public purpose, and(c)set up and maintain water-gauges and do all other things necessary for the prosecution of such inquiry and examination.
