37. Notice as to claim for compensation in certain cases.
- As soon as practicable after the issue of a notification under section 5, the Collector shall cause public notice to be given as convenient places, stating that [the [State] [These words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government] intended to apply or use the water as aforesaid, and that claims for compensation may be made before him.A copy of sections 31 and 32 shall be annexed to every such notice,
