Section 61 in The Northern India Canal And Drainage Act, 1873
61. Disposal of claims to compensation.-
Whenever, in pursuance of a notification made under section 55, any obstruction is removed or modified,or whenever any drainage- work is carried under section 57,all claims for compensation on account of any loss consequent on the removal or modification of the said obstruction or the construction of such work may be made before the Collector, and he shall deal with the same in the manner provided in section 10.
