Section 6A in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
6A. Acquisition of land with the consent of the beneficiaries.
- Notwithstanding anything in Section 3, Section 4, Section 5 or Section 6 of this Act, where all the owners of lands to be benefited by the water course other than a water course under the Nagarjunasagar Project give their consent in writing, in the form prescribed, to the Revenue Divisional Officer, for the acquisition of the land needed for the construction of the water course at their cost as provided in this Act, the Revenue Divisional Officer may thereupon proceed to acquire the land under the Land Acquisition Act, 1894.
