Section 13A(3) in The Punjab Land Improvement Schemes Act, 1963
(3)In every case in which financing of a scheme is sanctioned the Department shall issue a notification in the prescribed from to the effect that the Bank is prepared to finance the scheme and those landowners who do not want to avail of the facility of financing by the Bank may deposit the amount of estimated cost falling to their respective share with the Department within one month of the date of issue of the notification.
