- Whenever it shall be necessary to make any enquiry or examination in connection with a projected irrigation work, or with the maintenance of any existing irrigation work, any Irrigation officer empowered in this behalf, and any person acting under the general or special order of such Irrigation officer may,-(a)enter upon such land as he may think necessary for the said purpose;(b)exercise all powers and do all things in respect of such land as could be exercised or done if the Government had issued a notification under the Land Acquisition Act to the effect that land in that area will be needed for public benefit;(c)set up and maintain water gauges and do all works necessary for such enquiry and examination.
