Section 13A(1) in The Punjab Land Improvement Schemes Act, 1963
(1)When the Department is of the opinion that a scheme which has come into force under section 11 may, for the purposes of execution, be financed by the Bank, the Department shall send a copy of the same to the Bank alongwith the following particulars :-(i)a map indicating the works to be carried out, the estimated cost of each work and the total estimated cost of the scheme ;(ii)economic and technical viability of the scheme including cost benefit ratio ;(iii)a certificate from an officer of the Department in the prescribed form to the effect that the land to be benefitted from and included in the scheme are sufficient security for the purpose of recovering the cost of the scheme and the interest thereon ;(iv)the names of the landowners, khasra numbers of the land included in the scheme alongwith the area of each landowner and the classification thereof, whether irrigated, unirrigated or banjar ;(v)the estimated rate of recovery of cost per hectare ; and(vi)the estimated amount to be recovered from each landowner, the rate of interest, the period within which such amount is recoverable and the number of instalments of recovery.
