Section 8(1) in The Punjab Land Preservation Act, 1900
(1)Whenever it appears to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that it is desirable that measures should be taken in the bed of any cho for the purpose of -(a)regulating the flow of water within, and preventing the widening or extension of, such bed, or of(b)reclaiming or protecting any land situate within the limits of such bed;such Government, may, either proceed at once in manner in sub-section (2) provided, or, in the first instance, by notification specifying the nature and extent of the measures to be taken and the locality in and the time within which such measures are to be so taken, require all persons possessing proprietary or occupancy rights in land situate in such locality to themselves carry out the measures specified in such notification accordingly.
