Section 9 in The Bihar Irrigation Field Channels Act, 1965
9. [ Acquisition of land by the Executive Committee of the Gram Panchayat or by Panchayat Samiti from the owner thereof by mutual agreement. [Substituted by Act 14 of 1982.]
- For construction of field channels the Executive Committee of a Gram Panchayat or a Panchayat Samiti may acquire land from the owner thereof on such terms and conditions and on payment of such price as may be agreed upon between the Executive Committee of the Gram Panchayat or the Panchayat Samiti and such owner, if no such agreement is arrived at, the Executive Committee of the Gram Panchayat or the Panchayat Samiti or the Executive Engineer, as the case may be, may apply to the Collector for acquisition of the land on its/his behalf under the Land Acquisition Act, 1894 (I of 1894).]
