Section 9 in Gujarat Irrigation and Drainage Act, 2013
9. Notice to occupied of building, etc.
- When a canal-officer or other person proposes, under section 6, 7 or 8, to enter into any building or enclosed court or garden attached to a dwelling-house, not supplied with water from a canal, and not adjacent to a flood-embankment, he shall give prior notice to the occupier of such building, court or garden, as the urgency of the case may allow.(C)Canal Crossings.
