Section 7(2) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(2)Every owner of land in the reclaimable area to whom information under sub-section (1) has been furnished shall be bound to carry out at his own cost within the specified period which shall not be less than one year the reclamation scheme and the directions issued form time to time by the Land Reclamation Officer with regard to the execution of the scheme.
