Section 16 in The Irrigation laws (Amendment) Act, 1964
16. Amendment of section 67 of Hyderabad XXIV of 1357 F.
- In section 67 of the Hyderabad Irrigation Act, after clause (e), the following clauses shall be inserted, namely:-"(e1) the other particulars to be specified in a scheme, the manner of publishing a draft scheme and final scheme under section 17A;(e2)the manner of constructing a water-course under section 17B;(e3)rules to be made in matters connected with the enforcement of the provisions of the Land Acquisition Act, under sub-section (1) of section 17C;(e4)the form of notice and the manner of giving it under sub-section (2) of section 17E;(e5)the form of a certificate under section 17G;(e6)the period of lump-sum payment or the date or dates of payment of instalments, under section 17H."
