21. Procedure on receipt of reference under Section seventeen.
- The Court shall proceed, as far as may be practicable, in accordance with Sections nineteen to twenty-three (inclusive), and Sections twenty-six to thirty-six (inclusive) of the [Land Acquisition Act, 1870:] [Act 10 of 1870 has been repealed and re-enacted by the Land Acquisition Act, 1894 (1 of 1894), and this reference should now be construed as a reference to Sections 20 to 22 and 25 to 28 of the latter Act.]Provided that, instead of the last clause of the said Section twenty-six, the following shall be read: - "The provisions of this Section and of Section eleven of the Bengal Irrigation Act, 1876, shall be read to every assessor in a language which he understands, before he gives his opinion as to the amount of compensation to be awarded."
