Section 16(ii) in The Himachal Pradesh Minor Canals Act, 1976
(ii)that the statements in the application are true, he shall,call upon the applicant to make such deposit as the Collector considers necessary to defray the cost of the preliminary proceedings, and the amount of any compensation which he considers likely to become due under section 19, and upon such deposit made, he shall cause inquiry to be made into the most suitable alignment of the said water-course and shall mark out the land which, in his opinion, it will be necessary to occupy for the construction thereof, and shall fourth with publish a notice in every village through which the water-course is proposed to be taken, that so much of such land as belongs to such village has been so marked out.
