Section 25AD in The Irrigation laws (Amendment) Act, 1964
25AD. Provision of section 7 to apply. - Whenever it shall be necessary to make any inquiry or examination in connection with the construction of a water-course under section 25AA or with the acquisition of any land under section 25AC. the provisions of section 7 shall apply in relation to such inquiry or examination as they apply in relation to an inquiry or examination in connection with a projected canal.
