Section 16 in The Goa Command Area Development Act, 1997
16. Preparation of the Schemes.
(1)The Command Area Development Board shall prepare a Scheme for the comprehensive development of the Command Area or any phase of it generally in accordance with the Command Area Development Schemes as laid down as per guidelines issued by the Government of India, Ministry of Water Resources. Only in such cases, where the local climatic, soil and other conditions demand any modification, the Command Area Development Board shall make such modification as may be necessary.(2)Any Scheme so prepared shall, amongst others, set out the following, namely:-(a)area proposed to be covered under the Scheme;(b)the work or works to be executed;(c)the phasing of the Scheme, both area-wise and work-wise;(d)the sketch plan of the area proposed to be covered under the Scheme;(e)the reallocation or the realignment, if any, of a pipe outlet or the existing "irrigation" system;(f)the survey numbers covered;(g)field boundaries as existing and as proposed;(h)the compensation to be given to or recovered from the land-holders or Water Distribution Co-operative Societies, as the case may be;(i)the cost involved in the Scheme as well as in each phase thereof;(j)the charges or dues to be levied on the beneficiaries; and(k)such other matters and particulars as may be prescribed.(3)The Command Area Development Board shall also, from time to time, make and take up any new or additional Schemes in the Command Area.(4)The Scheme shall provide for the payment of compensation to any affected land holder for the reduction in the extent of his holding under the above Scheme and for recovery of compensation from any other land holder who is benefited in getting more extent of land under the Scheme. The amount of compensation shall be determined so far as practicable in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894):Provided that nothing in sub-section (4) shall preclude the determination of the amount of compensation by agreement with the benefited and affected land-holders and thereupon the amount so determined shall be the amount payable to such affected land-holder.
