Section 48(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)If any new work is immediately required to prevent serious detriment to the utility of a canal then notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894) the Collector after obtaining a certificate from the Chief Engineer, or an officer of equivalent technical competency especially empowered in this behalf by the State Government, to the effect that the situation demands urgent acquisition of a particular land/lands for construction of the said work, may take immediate possession of such land and for the said purpose.
