Section 17G in The Irrigation laws (Amendment) Act, 1964
17G. Consequences of completion of construction of water-courses. - (1) When the construction of the watercourse as provided in the final scheme is duly completed. -
(a)the authorised Irrigation Officer shall issue a certificate to that effect in the prescribed form, and(b)the State Government or the authorised Irrigation 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 pattedars or occupiers of land benefited by the water-course; and thereupon, the land so transferred together with the water-course shall vest in such pattedars or occupiers; and the provisions of sections 16 and 17 shall apply to such pattedars or occupiers as they apply in relation to pattedars and occupiers receiving water from 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 17-C and the cost of the construction of the water-course payable by any pattedar or occupier of land under the final scheme.
