Section 9 in The Bihar Public Irrigation and Drainage Works Act, 1947
9. Acquisition of land.
- Any land or interest in land, which, in the opinion of the [Provincial] [Substituted by A.L.O. for State.] Government, it is necessary to acquire for any sanctioned work, shall be deemed to be needed for a public purpose within the meaning of the Land Acquisition Act, 1894 (1 of 1894).
