Section 5 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
5. Power to enter on the lands in reclaimable areas and payment of compensation for damage.
(1)At any time after the issue of the final notification under section 4, the Land Reclamation Officer or any other person acting under his general or special order may enter upon any land in the reclaimable area and may :-(a)undertake surveys and levels thereon;(b)dig and bore into the subsoil ;(c)make and set up suitable landmarks, level marks and watergauges; and(d)do watering, levelling and ploughing or other acts necessary for the purposes of preparation of the reclamation scheme :Provided that such officer or person shall not enter into any building or enclosed court or garden attached to a dwelling-house (unless with the consent of the occupier thereof) without giving to the occupier thereof at least seven days' notice in writing of his intention to do so.(2)The Land Reclamation Officer shall, before the preparation of the reclamation scheme, tender compensation for any damage to crops or property which may be occasioned by any proceeding under this section, and in case such compensation is not accepted on the ground of inadequacy, the Land Reclamation Officer shall refer the matter to the collector whose decision on such reference shall be final :Provided that no such decision shall be made by the Collector without affording an opportunity of being heard to the person concerned.
