21. Claim for compensation for ??? damage.- Subject to the provisions of section 23, whenever any land other Chan land acquired for the purposes of this Act, or any right of fishery, right of drainage, right of the use of water or other right of property shall have been injuriously affected by any act done, or any scheme executed, under the provisions of this Act, the person in whom such property or right is vested, may prefer a claim in writing to the Collector for compensation and thereupon the provisions of the Land Acquisition Act, 1894 (1 of 1894.) as in force in the area in which such land or property is situate, shall, so far as may be, mutatis mutandis, apply for the determination of the compensation, apportionment and payment thereof.
