Section 8A(2) in The Bihar Irrigation Field Channels Act, 1965
(2)Without prejudice to the generality of the provisions of sub-section (1), an Executive Engineer of the Irrigation and Power Department or any other officer of a Statutory Development Authority or a Joint Stock Company authorised in this behalf by the State Government may apply -(a)to the Requisitioning Authority under the Bihar Irrigation Development (Requisition of Land) Ordinance, 1976 to requisition any land for execution of the plan, and(b)to the Collector to acquire under the said Ordinance any land required for the execution of the plain.
