Section 11(2) in The Bihar Irrigation Field Channels Act, 1965
(2)[ Subject to the other provisions of the Act, the Collector, at the instance of the Executive Committee of a Gram Panchayat or a Panchayat Samiti or the Executive Engineer may deliver possession of any land acquired under this Act, to the Executive Committee of the Gram Panchayat or to the Panchayat Samiti or to the Executive Engineer, as the case may be, for being used for the purpose for which it was acquired.] [Substituted by Act 14 of 1982.]
