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State of Punjab - Section

Section 7 in Northern India Canal and Drainage Act, 1873

7. Notice as to claims for compensation.

- As soon as practicable after the issue of such notification, the Collector shall cause public notice to be given at convenient places, stating that the State Government intends to apply or use the said water as aforesaid, and that claims for compensation in respect of the matters mentioned in section eight may be made before him.