25. Compensation in case of damage caused by entry on land etc.
- In every case of entry upon land or building under section 7, 8, 9 or 10, the Irrigation officer, or the person making the entry, shall ascertain and record the damage caused by the entry or in the execution of any work, to any crop, tree, building or any other property, and within three months from the date of such entry, the Irrigation officer shall pay the compensation to the occupier of land or the owner of the property damaged.If the compensation awarded is not accepted, the Irrigation officer shall forthwith send the case to the Collector so that he may, after making enquiry as to the amount of compensation, decide it.
