Section 10 in The Bihar Public Irrigation and Drainage Works Act, 1947
10. Power of Collector to take immediate possession of land.
(1)Notwithstanding anything to the contrary contained in this Act or in the Land Acquisition Act, 1894 (1 of 1894), or in any other law or anything having the force of law, at any time after the application of a notification under sub-section (1) of Section 4 of the Land Acquisition Act, 1894, (1 of 1894) relating to any land needed for any sanctioned work the Collector may, with the previous approval of the [Provincial] [Substituted by A.L.O. for State.] Government take possession of such land, and such land shall thereupon vest absolutely in the Government free from all incumbrances:Provided that, before or at the time of taking possession of any land under this Section, the Collector shall offer to the persons interested compensation for the standing crops and tree (if any) of such land and for any damage sustained by them which is caused by such sudden dispossession and not excepted in Section 24 of the Land Acquisition Act, 1894 (1 of 1894), and, if such offer is not accepted the value of such crops and tree and the amount of such other damage shall be allowed in awarding compensation for the land under the provisions of the said Act.(2)When the Collector takes action under sub-section (1), the requirements of Section 5A of the Land Acquisition Act, 1894 (1 of 1894), shall be dispensed with.
