Section 17E in The Irrigation laws (Amendment) Act, 1964
17E. Notice to pattedars and occupiers of land to construct water-courses. - (1) On being put in possession of land under section 17C, the authorised Irrigation Officer shall, by notice in writing, require each pattedar or occupier of land to construct the water-course and to pay to the State Government the cost of acquisition of land, if any, as provided by the final scheme.
(2)The notice under sub-section (1) shall be given in such form and in such manner as may be prescribed.
