Section 7 in The Rajasthan Irrigation and Drainage Act, 1954
7. Notice inviting claims for compensation.
- As soon as is practicable after the issue of such notification, the Collector shall cause public notice to be given-at convenient places, stating that the State Government intends to apply or use the said water as aforesaid, and that claims for compensation in respect of the matters mentioned in section 8 may be made before him.
