Section 10 in Northern India Canal and Drainage Act, 1873
10. Enquiry into claims and amount of compensation.
- The Collector shall proceed to enquire into any such claim, and to determine the amount of compensation, if any, which should be given to the claimant, and sections nine to twelve (inclusive), fourteen and fifteen, eighteen to twenty-three (inclusive), twenty-six to forty (inclusive), fifty-one, fifty-seven, fifty- eight and fifty-nine of the Land Acquisition Act, 1870, shall apply to such enquiries :Provided that, instead of the last clause of the said section twenty-six the following shall be read :- "The provision of this section and of section eight of the Northern India Canal and Drinage Act, 1873 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".
