Section 25AG in The Irrigation laws (Amendment) Act, 1964
25AG. Consequences of completions of construction of water-courses. - (1) When the construction of the watercourse as provided in the final scheme is duly completed -
(a)the authorised Canal Officer shall issue a certificate to that effect in the prescribed form, and(b)the State Government or the authorised Canal Officer, if so empowered by the State Government shall, by order in writing, transfer the land acquired under the final scheme and occupied by the watercourse to all holders of lands benefited by the watercourse; and thereupon, the lands so transferred together with the water-course shall vest in such holders, and the provisions of sections 21 to 25 (both inclusive) shall apply to such holders as they apply in relation to an owner of a water-course.(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 25AC and the cost of the construction of the water-course payable by any holder of land under the final scheme.
