Section 73A(3) in The Irrigation laws (Amendment) Act, 1964
(3)The authorised Canal Officer shall publish the draft scheme in the Official Gazette, and shall also publish it in the manner prescribed in every village through which the watercourse is proposed to be taken, together with a notice calling upon the permanent holders of land and all persons affected by the scheme, to submit to him in writing their suggestions or objections within such period as may be specified in the notice.
