Section 18(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)Any land or interest in land which, in the opinion of the [State Government] [Substituted by A.O.1950.], it is necessary to acquire in pursuance of a scheme notified under Section 12 shall, for the purposes of the Land Acquisition Act, 1894 (Act No. I of 1894), be deemed to be required for a public purpose.
