Section 6(1) in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(1)Where the land needed for the construction of the water course is not provided by the persons to be benefited by the water course the Revenue Divisional Officer shall proceed to acquire the land under the Land Acquisition Act, 1894 (Central Act V of 1894).Provided that the land needed for the construction of any water course under the Nagarjunasagar Project shall be acquired under the provisions of the Land Acquisition Act, 1894 as modified by the Nagarjunasagar Project (Acquisition of Land) Act, 1956 (Act No. 8 of 1966).
