(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.]
