Section 40 in The United Provinces Minor Irrigation Works Act, 1920
40. Compensation for damage caused by entry under Section 16(1)(d).
- In every case of entry under clause (d) of Section 16(1) upon any lands adjacent to a minor irrigation work for the purpose of preventing or remedying the effect of any accident to the work, the officer-in-charge shall tender compensation to the proprietors or occupiers of the said lands for all damage done to the same. If such tender is not accepted, the officer-in-charge shall refer the matter to the Collector, who shall proceed to award compensation for the damage as though the [State Government] [Substituted by A.O.1950.] had directed the occupation of the lands, under Section 35 of the Land Acquisition Act, 1894 (Act No. I of 1894).
