Section 6 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
6. Conditions for surrender of land in lieu of drainage charges.
- Surrender of land by any land-owner in lieu of full or part payment of drainage charges shall be acceptable only if the area to be surrendered is free from all encumbrances [and comes within the area to be acquired by the Government for the execution of the Drainage Scheme concerned] [The words "and comes within the area to be acquired by the Government for execution of the Drainage Scheme concerned "added after the word "encumbrance" by Punjab Government Notification No. 1417/CA/1446/53, dated 24.3.1955.].Where land is given by the owners, due credit for the cost of such lands will be given to the recoveries of drainage charges to be effected from the land-owners.
