(5)As soon as may be after the expiry of the period of notice under sub-section (4), the authorised Canal-officer shall, after considering the suggestions and objections, if any, received under sub-section (4).(a)sanction the draft scheme with or without modifications,(b)publish the sanctioned scheme [in such manner] [These words were substituted for the words 'by notification in the Official Gazette and in such other manner' and the word 'and' was deleted, by Gujarat 6 of 1984, section 3(3)(i).] as may be prescribed by rules [***] [The word 'spproximate' was deleted by Gujarat 27 of 1973, section 3(l)(i)].(c)send [a copy of the sanctioned scheme so published to the Collector, and] [These words were substituted for the words 'a copy of the notification so published to the Collector', Gujarat 27 of 1973, section 3(3)(ii).](d)[ issue notice in the prescribed form and manner to each holder of the land mentioned in the sanctioned scheme, requiring the holder to intimate the Canal-officer in writing, within one week from the receipt of the notice his willingness to construct by himself for jointly with other holders the [field-channel] [This clause was inserted, Gujarat 27 of 1973, section 3 (3)(iii).] for the carriage of water from the canal to his land.]
