Section 41 in The Himachal Pradesh Minor Canals Act, 1976
41. Acquisition of land for canals.
(1)Any person who has obtained the permission of the Government to construct a canal or who owns a canal may apply in writing to the Collector to acquire any land required for the purposes of such canal.(2)If the Collector is of the opinion that the application should be granted, he shall submit it, with his recommendation, for the orders of the Government.(3)If, in the opinion of the Government, the application should, whether in whole or in part, be granted, it may declare that the land is required for a public purpose within the meaning of the Land Acquisition Act, 1894 (1 of 1894) and direct the necessary action to be taken thereunder.
