14. Power to occupy land adjacent to canal for depositing soil from canal and to excavate earth for repairs to the banks and compensation for damage.
(1)The Collector or any person acting under his general or special orders in this behalf may, within such distance from the canal as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may be rule determine, occupy land adjacent to any canal for the purpose of(a)depositing upon it soil excavated from the canal, or(b)excavating from it earth for repairs to the canal.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.(2)The owner of any land which has been occupied after the commencement of this Act for any purpose under sub-section (1) and has remained in such occupation for a period exceeding three years may require that such land shall be permanently acquired in accordance with provisions of section 44.
