Section 48 in The Himachal Pradesh Minor Canals Act, 1976
48. Power to take possession and to construct works in cases of emergency.
(1)If any new work is immediately required to prevent serious detriment to the utility of a canal then notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894) the Collector after obtaining a certificate from the Chief Engineer, or an officer of equivalent technical competency especially empowered in this behalf by the State Government, to the effect that the situation demands urgent acquisition of a particular land/lands for construction of the said work, may take immediate possession of such land and for the said purpose.(2)After the Collector has taken possession of any land under sub-section (1), he shall immediately proceed to acquire the same in the prescribed manner.(3)In the event of sudden and serious damage or urgent risk to canal or to property situated in the immediate neighbourhood thereof, or to irrigation carried therefrom or to the public traffic, the Collector may, after giving previous notice, execute or cause to be executed, such works as he may think necessary in order to remedy or prevent such, damage or risk.
