Section 6 in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
6. Acquisition of land.
(1)Where the land needed for the construction of the water course is not provided by the persons to be benefited by the water course the Revenue Divisional Officer shall proceed to acquire the land under the Land Acquisition Act, 1894 (Central Act V of 1894).Provided that the land needed for the construction of any water course under the Nagarjunasagar Project shall be acquired under the provisions of the Land Acquisition Act, 1894 as modified by the Nagarjunasagar Project (Acquisition of Land) Act, 1956 (Act No. 8 of 1966).(2)Notwithstanding anything in sub section (1) of Section 6, Section 3, Section 4 or Section 5 of this Act.(i)any proceeding started or action taken by or on behalf of the Government under the provisions of Land Acquisition Act, 1894 as modified by the Nagarjunasagar Project (Acquisition of Land) Act, 1956 before the commencement of the Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Amendment Act, 1966, for the acquisition of land needed for the construction of any water course under the Nagarjunasagar Project shall be deemed to be proceeding started or action taken in pursuance of the aforesaid sub section (1) of Section 6;(ii)the Revenue Divisional Officer may, after the commencement of the Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Amendment Act, 1966, acquire any land needed for the construction of any water course under the Nagarjunasagar Project under the provisions of the Land Acquisition Act, 1894 as modified by the Nagarjunasagar Project (Acquisition of Land) Act, 1956 and any proceeding started or action taken in respect thereof shall be deemed to be proceeding started or action taken in pursuance of the aforesaid sub section (1) of Section 6.(3)Notwithstanding anything in the Land Acquisition Act, 1894 and the Nagarjunasagar Project (Acquisition Land) Act, 1956, it shall be lawful for the Revenue Divisional Officer to take possession of any land with the consent in writing of the owner of the land in respect of which any proceeding or action for acquisition for the construction of any water course has been started or taken under any of the said Acts.
