Section 31 in Bihar Private Irrigation Works Act, 1922
31. Application to Collector for land acquisition.
- Any person who desires the construction of a new irrigation work, or the extension or alteration of an existing irrigation work, may apply, in writing, to the Collector, stating-(i)that he has unsuccessfully endeavoured to acquire, from the owners and occupiers of [any land] [Inserted by Act 10 of 1939.] through which he desires such irrigation work to pass [or which may be liable to submersion as a result of the construction of such work or of any extension or alteration of an existing irrigation work] [Inserted by Act 10 of 1939.], a right to occupy so much of the land as will be [needed for or be liable to submersion as a result of the construction of such irrigation work or the extension or alteration of an existing irrigation work] [Substituted by Act 10 of 1939.];(ii)that he desires the Collector, in his behalf and at his cost, to do all things necessary for acquiring such right;(iii)that he is able to defray all costs involved in acquiring such right and constructing, extending or altering such irrigation work.
