20E. Consequences of completion of construction of [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].
(1)When the construction of the whole of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] mentioned in the final scheme is completed the authorised Canal-officer shall-(i)[**] [The words 'the authorised Canal-Officer shall' were deleted, by Gujarat 6 of 1984, section 6(2).] issue a certificate to that effect in the prescribed form, and(ii)[**] [The words 'the State Government or the authorised Canal-officer, if so empowered by the State Government shall' were deleted, by Gujarat 6 of 1984, section 6(3)(a).] by order in writing, transfer the land acquired under section 20B and occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] to all holders of land benefited by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] and thereupon the land so transferred shall, along with the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] constructed thereon, jointly vest] in all such holders and the provisions of sections 21 to 25 (both inclusive) shall apply to such holders as they apply to the owner of a [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.].(2)Nothing in sub-section (1) shall affect the right of the State Government to recover the cost of the acquisition of land under section 20B and the cost of the construction of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] by any holder of land under the final scheme.
