Section 18 in The United Provinces Minor Irrigation Works Act, 1920
18.
(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.(2)For the purposes of sub-section (1) of Section 23 of the said Act the market value of such land at the date of the publication of the declaration relating thereto under Section 6 of that Act shall be deemed to be the market value at the time of the issue of the preliminary order under Section 3 of this Act.
