(1)On receipt of a copy of notification under section 15, [the Deputy Commissioner shall issue notices to the owner of such land and other persons interested in it to show cause why such land should not be acquired and after giving them a reasonable opportunity of being heard, if satisfied] [Substituted by Act 12 of 1969 w.e.f. 19.6.1969.] that such land is required for a field-channel, proceed to acquire and take possession of such land under the provisions of the Land Acquisition Act, 1894, as if a declaration had been issued by State Government for the acquisition thereof under section 6 of that Act and as if the State Government had thereupon directed the Deputy Commissioner to take order for the acquisition of such land under section 7 of the said Act and as if the State Government had issued orders for immediate possession being taken under section 17 of the said Act.(2)Notwithstanding anything contained in the Land Acquisition Act, 1894, the acquisition of any land for the purpose of constructing a field-channel under section 15 shall be deemed to be for a public purpose [ x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.].[Explanation I and II x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.]
