Section 8A in The Bihar Irrigation Field Channels Act, 1965
8A. [ [Inserted by Act 14 of 1982.]
(1)Notwithstanding the provisions contained in the said Act, in any irrigable command area of irrigation projects, an Executive Engineer of the Department of Irrigation and Power or any other officer of a statutory development authority or a Joint Stock Company authorised in this behalf by the State Government may with a view to providing for or improving irrigation facilities in such areas prepare a plan for the construction of field channels and thereupon he may take all such steps as may be necessary for the execution of the plan and cause to be constructed and carried out field channels and all works connected therewith in accordance with the plan and nothing in Sections 3,4 and 5 shall apply in relation to such plan.(2)Without prejudice to the generality of the provisions of sub-section (1), an Executive Engineer of the Irrigation and Power Department or any other officer of a Statutory Development Authority or a Joint Stock Company authorised in this behalf by the State Government may apply -(a)to the Requisitioning Authority under the Bihar Irrigation Development (Requisition of Land) Ordinance, 1976 to requisition any land for execution of the plan, and(b)to the Collector to acquire under the said Ordinance any land required for the execution of the plain.(3)The provisions of Section 3 shall apply in relation to a plan prepared under this Section.]
