Section 44 in The Rajasthan Irrigation and Drainage Act, 1954
44. Preparation of schemes for works of improvement.
- Whenever it appears to the State Government that any drainage works are necessary for the improvement of any lands, or for the proper cultivation or irrigation thereof, or that protection from floods or other accumulations of water, or from erosion by a river, is required for any lands, the State Government may cause a scheme for such drainage works to be drawn up and published together with an estimate of its cost and a statement of the proportion of such cost which the State Government proposes to defray and a schedule the lands which it is proposed to make chargeable in respect of the scheme
