Section 73A(2) in The Irrigation laws (Amendment) Act, 1964
(2)The draft scheme shall contain the following particulars, that is to say,-(i)the area to which the scheme applies;(ii)the proposed water-courses, and the most suitable alignment thereof;(iii)the approximate area which is likely to be needed for the construction of the water-course, the land which it is necessary to occupy for the construction of the water-course and the plan indicating the land;(iv)the lands, if any, to be acquired for the purposes of the water-course and the nature of any right or interest therein, which is to be extinguished, and approximate cost of such acquisition;(v)the survey numbers and acreage of each of the lands to be benefited by the water-course; and the names of the permanent holders thereof;(vi)the canal from which water is to be carried to the water-course;(vii)the period within which each permanent holder of land in the area mentioned in item (v) may construct either jointly or severally a water-course for carrying water from the canal to his land;(viii)the approximate cost of construction of the watercourse;(ix)the extent of the liability of each permanent holder of land for the construction of the water-course;(x)such other particulars as may be prescribed by rules.
