Section 14(2) in Gujarat Irrigation and Drainage Act, 2013
(2)The person authorised by the State Government may authorise any person to draw up and execute the scheme referred to under sub-section (1) and thereupon such person may exercise in connection therewith the powers conferred on canal-officer under sections 6, 7 and 8 and shall be liable to the obligations imposed upon canal-officer under sections 9 and 22.
