Section 12(2) in The Haryana Canal and Drainage Act, 1974
(2)In every case of entry under this Section, the Canal Officer shall at the time of such entry, tender compensation for any damage which may be occasioned by any proceeding under this section; and, in case of dispute as to the sufficiency of the amount so tendered, he shall forthwith refer the same for decision of the Collector and such decision shall be final.
