35. Power of [State Government] to apply the provisions of section 28 to any canal.
- The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification, declare all or any of the provisions of section 28 (as to the preparation and revision of records) to be applicable to any canal, and, upon any such declaration being made, such provisions shall, as far as may be, apply accordingly.
