82. Applications for acquisition of land for private irrigation works.
- Any permanent holder who desires to construct a private irrigation work for which no grant or loan has been sanctioned by the State Government and to acquire for such purpose the land of another person may apply in writing to the State Government through the Collector stating-(a)that he has endeavoured unsuccessfully to acquire the land;(b)that he desire the Collector on his behalf and at his cost, to acquire the land for him under this Act;(c)that he is willing and in a position to deposit, when so required all costs involved in the acquisition of the land; and(d)that he is in a position to meet the cost of construction of the work he desires to undertake.
