Section 73G(2) in The Irrigation laws (Amendment) Act, 1964
(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).
