Section 22(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)In cases where there are water-courses running side by side, or so situated as to interfere with the economical use or proper management of the water supply, the Collector, if applied to for that purpose, or on his own motion, may require the owners to make arrangements to his satisfaction to unite the water-courses or to substitute for them such system as may have been approved by him.
