Section 93(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)If any person (hereinafter called the applicant) desires to construct a water course to take water for the purpose of agriculture from a source of water to which he is entitled, but such water course is to be constructed through any land which belongs to, or is in possession of another person (hereinafter called the neighbouring holder), and if no private agreement is arrived at for such construction between the applicant and the neighbouring holder, the person desiring to construct the water course may make an application in the prescribed form to the [Mamlatdar.] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.]Explanation. - For the purposes of this Chapter the neighbouring holder shall include the person to whom the land belongs and all persons holding through or under him.
