Section 12 in The Bihar Irrigation Field Channels Act, 1965
12. Collector may take possession of land at any time after the publication of the plan.
(1)Notwithstanding anything contained in Section 10 or in the Land Acquisition Act, 1894 (I of 1894) or in any other law or anything having the force of law, the Collector may, at anytime after the publication of the plan under Section 10 take possession of the lands specified in the plan and such land shall thereupon vest absolutely in the State Government free from all incumbrances.(2)In every case under sub-section (1) the Collector shall at the time of taking possession offer to the persons interested such ad interim compensation for the land and for the standing crops and trees (if any) on such land and for any other damage sustained by them caused by such sudden dispossession and not excepted in Section 24 of the Land Acquisition Act, 1894 (I of 1894) as the Collector thinks fit; and in case such offer is not accepted, the value of the land, crops and trees and the amount of other damage shall be allowed for in awarding compensation for the land under the provisions of the said Act.
