Section 17D in The Irrigation laws (Amendment) Act, 1964
17D. Provision of section 8 to apply. - Whenever it shall be necessary to make any inquiry or examination in connection with the construction of a water-course under section 17A or with the acquisition of any land under section 17C, the provisions of section 8 shall apply in relation to such inquiry or examination as they apply in relation to the Inquiry or examination in connection with a projected irrigation work.
