Section 6(1) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(1)Within sixty days of the issue of the final notification under section 4, the Director shall prepare a reclamation scheme for the reclaimable area which may include all or any of the following measures -(a)increase or decrease of water allowance ;(b)prohibition of growing any crop, following of a specified crop pattern or corporation;(c)application of any type and quantity of manure, whether green, artificial or farm yard;(d)construction of any field or drainage work;(e)layout of the fields and following of specified methods of cultivation, sowing and irrigation; and(f)such other measures as may be considered necessary.
