Section 73G in The Irrigation laws (Amendment) Act, 1964
73G. Mode of payment of cost or of construction of water-courses, etc. - (1) Subject to the provisions of subsection (2), the cost of acquisition of any land and of the construction of the water-course payable under the final scheme shall be paid by each permanent holder either in lump sum within sub-period, in such instalments not exceeding five with simple interest at 4½ Per cent, per annum on or before such date or dates, as may be prescribed.
(2)Where any permanent holder of land has constructed a water-course at his own cost or made available any part of his land for its construction the authorised Canal Officer shall determine the value of the construction, or as the case may be, the value of the land so made available and the value so determined shall be deducted from the cost payable by the permanent holder under sub-section (1).
