Section 10 in The Irrigation laws (Amendment) Act, 1964
10. Amendment of section 75 of C. P. Act III of 1931.
- In section 75 of the Central Provinces Irrigation Act, after clause (d), the following clauses shall be inserted, namely :-"(e) the other particulars to be specified in a scheme, the manner of publishing draft scheme and final scheme, under section 73A;(f)the manner of constructing a water-course under section 73B;(g)rules to be made in matters connected with enforcement of the provisions of the Land Acquisition Act, 1894, under sub-section (1) of section 73C;(h)the form of notice and the manner of giving it, under sub-section (2) of section 73D;(i)the form of a certificate under section 73F;(j)the period for lump sum payment, or the date or dates of payment of instalments under section 73G.
