86. Acquisition of land for private irrigation works.
(1)When the State Government directs acquisition of the land, the Collector shall require the applicant to deposit, within such time as the Collector may specify, the cost of acquisition as estimated under Section 82, and when such deposit has been made, shall proceed to acquire the land under the Land Acquisition Act, 1894, as if the Stale Government had directed the Collector to take order for the acquisition of the land under Section 7 of that Act.(2)If such deposit is not made within the specified time the Collector may, if he thinks fit, take no further proceedings.
