Section 14A(1) in The Punjab Land Improvement Schemes Act, 1963
(1)Where-(a)the Department intends to lay underground pipeline or repair or renovation, as the case may be, of existing underground pipeline through holding of any other land holders for the purpose of irrigation; or(b)a farmer or a group of farmers intend to lay an underground pipeline or repair or renovation, as the case may be, of existing pipeline through the holding of any other land owner for the purpose of irrigation on his holding or as the case may be, their holdings; andthe matter is not settled by mutual agreement, then the District Level Committee may, by order, allow the Department or the farmer or the group of farmers, as the case may be, to lay pipeline or repair or renovation, as the case may be, of existing pipeline, at least three feet beneath the surface of the land along the demarcated line on payment of such compensation arising out of crop damage or damage to any structure to the land owner. The District Level Committee shall determine the amount of compensation to be paid as per prevalent market prices to the land holder through whose land the pipeline is to be laid or repaired or renovated and its decision shall be binding upon all the parties.
