Section 13 in The Himachal Pradesh Minor Canals Act, 1976
13. Power to occupy land adjacent to canal for depositing soil from canal and to excavate earth for repairs to and construction of the banks and compensation for damage.
(1)The Collector, or any person acting under his general or special orders in this behalf, may, within such distance from the canal, as the Government may, by rule, determine, occupy land adjacent to any canal for the purpose of-(a)depositing upon it soil excavated from the canal, or(b)excavating from it earth for repairs to the banks, and construction of the canal.(2)The Collector shall, upon an application made to him in this behalf, assess and pay compensation for any damage which may be occasioned by any proceeding under this section.(3)The owner of any land which has been occupied after the commencement of this Act for any purpose under sub-section (1) and has remained in such occupation for period exceeding 3 years may require that such land shall be permanently acquired in accordance with the provisions of section 41.
