Section 14A(2) in The Punjab Land Improvement Schemes Act, 1963
(2)The Department or the farmer or the group of farmers, as the case may be, shall submit a written application to the District Level Committee detailing the land owner/s details through which the pipeline shall be laid or repaired or renovated and line demarcated for laying of pipeline alongwith the damage as shall be caused to crop or any structure that is in way of demarcated line.
