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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Punjab - Subsection

Section 54(1) in The Punjab Minor Canals Act, 1905

(1)If any new work is immediately required to prevent serious detriment to the utility of a canal, the Collector may, notwithstanding anything in the Land Acquisition Act, 1894, take immediate possession of any land required for the construction of the work.