LexSection 7 — Notice as to claims for compensation.
The Northern India Canal and Drainage Act, 1873
As soon as is practicable after the issue of such notification, the Collector shall cause public notice to be given at convenient places, stating that the State Government intends to apply or use the said water as aforesaid, and that claims for compensation in respect of the matters mentioned in section 8 may be made before him.Open in Lexace · Ask the AI about this section