Section 11 in The Haryana Canal and Drainage Rules, 1976
11. Manner of publication of notice [Section 21].
- When the Divisional Canal Officer either of his own motion or on receipt of application from a shareholder proceeds under Section 21 to acquire any land required for implementation of the scheme he shall cause a sketch plan to be prepared showing the alignment of proposed watercourse, and giving identification numbers of the fields, acquisition of which in his opinion is necessary for such watercourse, and publish the same in the manner prescribed in rule 7.
