- Whenever it shall be necessary to make any inquiry or examination in connection with a projected Lift Irrigation Works or with the maintenance of an existing Lift Irrigation Works, any Lift Irrigation Officer or other person acting under the general or special orders of a Lift Irrigation Officer may enter upon such lands as he may think necessary for the purpose, and may exercise all powers and do all things in respect of such lands as he might exercise and do if the State Government had issued a notification under the provisions of Section 4 of the Land Acquisition Act, 1894 (I of 1894), to the effect that land in that locality is likely to be needed for a public purpose; and may set up and maintain water-gauges and do all other things for the prosecution of such inquiry and examination.
