Section 17(2) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
(2)For the purpose of construction of water courses by the Association, the Competent Authority shall prepare a draft scheme for construction of water courses in the service area and for that purpose, the provisions of sub-section (2) of section 20A and sections 20B to 23 of the Bombay Irrigation Act, 1879 (Bombay VII of 1879) shall, so far as may be, apply as if-(a)for the words "field channel" wherever they occur, the words "water course" had been substituted;(b)in clause (vi) of sub-section (2) of section 20A, for the words "the canal to this land" appearing at the end, the words "from the outlet of the entrusted minor canal" had been substituted,(c)for the words "the authorised canal officer" or "canal officer", wherever they occur, the words "Competent Authority" had been substituted.
