Section 39(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)Where the transfer of any water-course or of any land or interest in land required for the construction of a water-course is directed by an order made under Section 16, upon payment of compensation, the Collector shall, on the application of any person affected by such order, proceed to determine the compensation under the provisions of the Land Acquisition Act, 1894 (Act No. I of 1894); but he may, if the person to be compensated so desires, award such compensation in the form of a rent-charge payable in respect of the land or water-course occupied or transferred.
