Section 22 in Gujarat Irrigation and Drainage Act, 2013
22. Compensation for damage caused by entry on land, etc.
- In every case of entry upon any land or building under section 5, 6, 7 or 8, the canal-officer or person making the entry shall ascertain and record the extent of the damage, if any, caused by the entry, or in the execution of any work, to any crop, tree, building or other property. The canal officer shall within one month from the date of such entry tender the compensation to the land holder or owner of the property damaged. If such tender is not accepted, the canal-officer shall forthwith refer the matter to the Appellate Authority for the purpose of ascertaining the amount of compensation and deciding the same.
