Section 52 in The Haryana Canal and Drainage Act, 1974
52. Disposal of clams to compensation.
- Whenever in pursuance of a notification made under Section 45, any obstruction is removed or modified or whenever any drainage work is carried out under Section 48, all claims for compensation on account of any loss consequent on the removal or modification of the said obstruction or the construction of such work may be made before the Collector and he shall deal with the same in the manner provided in Section 9.
