Section 21 in The Goa, Daman and Diu Irrigation Act, 1973
21. Regulation of water supply from canal.
- The Canal-Officer by a notification in respect of any canal or class of canals may, after such inquiry as he deems fit, regulate in respect of any canal for each year or for a specified term of years at a time, as circumstances may require-(1)the time for letting out water for irrigation;(2)the period of supply;(3)the quantity of supply; and(4)the areas to be supplied at different times.Explanation. - A land shall be deemed to have been supplied with water if water is made available for irrigation of such land.
