(c)require the holder of the land concerned to pay to the State Government, in a case where the land to be occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] or any part thereof has been acquired by Government under section 20B, such sum as may be payable by him in accordance with the appointment of the cost of acquisition of the land made under the final scheme.
