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State of Punjab - Section

Section 13 in The Punjab Minor Canals Act, 1905

13. Power to enter for repairs and prevent accidents.

- In case of any accident happening or being apprehended to a canal, the Collector or any person acting under his general or special orders in this behalf may enter upon any lands adjacent to such canal, and may execute all works which may be necessary for the purpose of repairing or preventing such accident.Compensation for damage to land. - In every case of entry under this section, the Collector shall, upon application made to him in this behalf, assess and pay compensation for any damage which may be occasioned by any proceeding under this section.