Section 73C(2) in The Irrigation laws (Amendment) Act, 1964
(2)Notwithstanding anything to the contrary in this Act or in the Land Acquisition Act, 1894, at any time after the publication of the final scheme, the State Government may direct that the land to be acquired in the final scheme shall be taken possession of by the authorised Canal Officer, and the right and interest in land specified in the scheme shall be extinguished from the date specified in the direction. On the date on which possession is taken, the said land shall vest without any further assurance and free from all encumbrances in the State Government :Provided that, before or at the time of taking possession of any land under this sub-section, the Collector shall offer to the person interested compensation for the standing crops, trees and structures, if any, on such land, and for any damage sustained by him which is caused by such sudden dispossession, and not excepted in section 24 of the Land Acquisition Act, 1894 and if such offer is not accepted, the value of such crops, trees and structures and the amount of such other damage shall be allowed in awarding compensation for the land under the provisions of the said Act.
