Section 25AH in The Irrigation laws (Amendment) Act, 1964
25AH. Mode of payment of cost 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 holder either in lump sum within such period, or 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 holder of land has constructed a watercourse 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 holder under sub-section (1)."
