Section 11 in The Bihar Irrigation Field Channels Act, 1965
11. Acquisition of land under the Land Acquisition Act, 1894.
(1)After the publication of the plan under Section 10 the Collector shall proceed to acquire such land under the provisions of the Land Acquisition Act, 1894 (I of 1894), as if a declaration had been issued by the State Government for the acquisition thereof under Section 6 and the Collector had been directed under Section 7 of that Act to take order for the acquisition of such land.(2)[ Subject to the other provisions of the Act, the Collector, at the instance of the Executive Committee of a Gram Panchayat or a Panchayat Samiti or the Executive Engineer may deliver possession of any land acquired under this Act, to the Executive Committee of the Gram Panchayat or to the Panchayat Samiti or to the Executive Engineer, as the case may be, for being used for the purpose for which it was acquired.] [Substituted by Act 14 of 1982.]
