Section 64 in The Goa, Daman and Diu Irrigation Act, 1973
64. Commutation of rights.
- Where the Canal-Officer who has prepared or revised any Record of Rights under this Part finds that having due regard to the maintenance or management of the Second-class Canal, any right contained in the Record of Rights cannot continue to be exercised to the extent recorded, he shall (subject to such rules as the Government may prescribe in this behalf) commute such right wholly or in part, either by the payment to the holder of such right of a sum of money in lieu thereof, or by the grant of land, or in such other manner as he may think fit; and he shall revise the Record of Rights accordingly.
