20B. Collector to acquire land needed for field-channel.
(1)On receipt of [a copy of the sanctioned scheme] [These words were substituted for the words 'a copy of the notification', by Gujarat 6 of 1984, section 4(i).] published under sub-section (5) of section 20A, the Collector shall proceed to acquire the lands specified in [that scheme] [These words were substituted for the words 'the final scheme', by Gujarat 6 of 1984, section 4(ii).] as Land needed for the construction of a [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], under the provisions of the Land Acquisition Act, [and to take possession of such lands] [These words were inserted, by Gujarat 6 of 1984, section 4(iii).] as if a declaration had been issued by the State Government for the acquisition thereof under section 6 of that Act and as if the State Government had thereupon directed the Collector to take order for the acquisition of such land under section 7 of the said act, and [*] [The brackets and words '(if necessary)' were deleted, by Gujarat 6 of 1984, section 4(iv).] as if the State Government had issued order for summary possession being taken under section 17 of the said Act.(2)When possession of the land is taken in accordance with sub-section (1), the authorised Canal-officer shall be put in possession thereof by the Collector.(3)The amount of the cost of acquisition of the land shall be apportioned by the Collector among the holders of land specified in the final scheme, and in accordance with the extent of their liability determined under the final scheme.
