Section 9 in The United Provinces Minor Irrigation Works Act, 1920
9. Compensation for damage caused by entry under Section 8.
- In case of entry under Section 8, the officer empowered under that section shall, at the time of such entry, tender compensation for any damage which may be occasioned by any proceeding under that section and in case of dispute as to the sufficiency of the amount so tendered, he shall forthwith refer the same for decision by the Collector, and such decision shall be final.
