37. Right of owner, upon such assumption, to demand that the canal shall be acquired by the Government.
- When the control or management, or both, of a canal shall be assumed by the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under clause (b), or clause (c) of sub-section (1) of section 36, and such control or management, shall have continued for a period exceeding six years, the owner thereof, may, by notice in writing delivered to the Collector, require that the Government shall acquire such canal.
