Section 25 in Gujarat Irrigation and Drainage Act, 2013
25. Notice as to claim for compensation in certain cases.
- As soon as practicable after the issue of a notification under section 4, the Collector shall cause a public notice to be given at convenient places, stating that the Government intends to apply or use the water as aforesaid, and that claims for compensation may be made before him. A copy of sections 20 and 21 shall be annexed to every such notice.
