(1)Any person who has obtained the permissions of the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to construct, or who owns a canal, may apply in writing to the Collector to take up any land required for the purposes of such canal.(2)If the Collector is of opinion that the application should be granted, he shall submit it, with his recommendation, for the orders of the [State Government].(3)If, in the opinion of the [State Government] the application should, whether in whole or in part, be granted, it may declare that the land is required for a public purpose within the meaning of the Land Acquisition Act, 1894, and direct the necessary action to be taken thereunder.
