78. Applications for acquisition of land for grant-in-aid irrigation works.
- Any permanent holder who desires to construct a private irrigation work, towards the construction of which the State Government has sanctioned a grant or loan of money, and to acquire for such purpose the land of another may apply in writing to the State Government through the Collector stating-(a)that he has endeavoured unsuccessfully to acquire the land; and(b)that he desires the Collector on his behalf and at his cost, to acquire the land for him under this Act.
