Section 13(2) in The Haryana Canal and Drainage Act, 1974
(2)In every such case such Canal Officer or person shall tender compensation to the proprietors or occupiers of the said lands for all damage done to the same. If such tender is not accepted the Canal Officer shall refer the matter to the Collector who shall proceed to award compensation for the damage as though the State Government had directed the occupation of the lands under Section 35 of the Land Acquisition Act, 1894.
