The Collector shall proceed to enquire into any such claim, and to determine the amount of compensation, if any, which should be given to the claimant; and sections 9 to 12 (inclusive), 14 and 15, 18 to 23 (inclusive), 26 to 40 (inclusive), 51, 57, 58 and 59 of the 1 Land Acquisition Act, 1870 (10 of 1870), shall apply to such inquiries: Provided that, instead of the last clause of the said section 26, the following shall be read:-- "The provisions of this section and of section 8 of the Northern India Canal and Drainage Act, 1873 (8 of 1873), shall be read to every assessor in a language which he understands, before he gives his opinion as to the amount of compensation to be awarded."Open in Lexace · Ask the AI about this section
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