38. Power to acquire canal on demand of the owner.
- On receipt of notice under section 37, the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall by notification declare that the said canal will be acquired after a day to be named in the said notification, not being earlier than three months from the date thereof, and after the issue of such notification the Collector shall proceed as in section 46 and 47 provided.
