Section 25AE in The Irrigation laws (Amendment) Act, 1964
25AE. Notice to holders of land to construct watercourses. - (1) On being put in possession of land under section 25AC, the authorised Canal Officer shall by notice in writing require each holder to construct the water-course and to pay to the State Government the cost of acquisition of land. if any, as provided by the final scheme.
(2)The notice under sub-section (1) shall be given in such form and in such manner as may be prescribed.
