70. Power to construct water-courses at cost of permanent holders.
(1)Notwithstanding anything contained in the foregoing provisions of this chapter, the State Government may, subject to rules made under this Act, enter into a contract with one or more of the permanent holders of irrigable land in a village, mahal or chak whereby the State Government undertakes to construct water-courses and the permanent holders undertake to bear the cost of construction and maintenance.(2)When land not held by a permanent holder bound by such contract is required for the construction of a water-course it shall be deemed to be required for a public purpose and shall be acquired in accordance with the provisions of the Land Acquisition Act, 1894.
