Section 12(1) in The Bihar Irrigation Field Channels Act, 1965
(1)Notwithstanding anything contained in Section 10 or in the Land Acquisition Act, 1894 (I of 1894) or in any other law or anything having the force of law, the Collector may, at anytime after the publication of the plan under Section 10 take possession of the lands specified in the plan and such land shall thereupon vest absolutely in the State Government free from all incumbrances.
