- In every case of entry upon any land or building under Section 5, Section 7, Section 8 or Section 9, the Lift Irrigation Officer not below the rank of Assistant Engineer shall ascertain and record the nature of any crop, tree, building or other property to which damage has been done, and the extent of the damage done to any such property, and shall tender compensation to the owners or occupiers for all damage done to the same by the entry or by any works executed.(2)If such tender is not accepted, the Lift Irrigation Officer shall refer the matter to the Collector, who shall thereupon give notice in writing to the persons interested in such land and to the Lift Irrigation Officer, requiring them to attend before him, on a date to be fixed in the notice, for the purpose of making inquiry as to the amount of compensation:Provided that nothing in this sub-section shall prevent the owner or occupier to whom the tender is not acceptable from making an application to the Collector within the prescribed period and, when such application is made, the Collector shall follow the procedure laid down in this sub-section.
