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State of Punjab - Section

Section 46 in The Punjab Minor Canals Act, 1905

46. Notice as to claims for compensation.

- As soon as practicable after the issue of such notification the Collector shall cause public notice to the given at convenient places stating that the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] intends to acquire the said canal as aforesaid and that claims for compensation in respect of the acquisition thereof may be made before him.