Section 7 in The Irrigation laws (Amendment) Act, 1964
7. Amendment of section 70 of Bombay VII of 1879.
- In section 70 of the Bombay Irrigation Act, after clause (c), the following clauses shall be inserted, namely :-"(ca) the other particulars to be specified in a scheme, the manner of publishing a draft scheme and final scheme, under section 25AA;(cb)the manner of constructing a water-course under section 25AB;(cc)rules to be made with respect to matters connected with the enforcement of the provisions of the Land Acquisition Act, 1894, under sub-section (1) of section 25AC;(cd)the form of notice and the manner of giving it, under sub-section (2) of section 25AE;(ce)the form of a certificate under section 25AG;(cf)the period for lump sum payment, and the date or dates of payment of instalments, under section 25AH."
