Section 5(2) in The Punjab Land Improvement Schemes Act, 1963
(2)On a direction being issued under sub-section (1), the Soil Conservation Officer shall prepare in the prescribed manner a draft scheme which amongst other things, shall contain the following particulars -(i)objects of the scheme; .(ii)the boundaries and approximate areas of the land to be included in the scheme;(iii)the persons, including the Government, who will be affected by the scheme;(iv)the works to be carried out under the scheme;(v)the agency through which the works shall be carried out; and(vi)such other particulars as may be considered necessary.
