Section 83 in The Haryana Canal and Drainage Rules, 1976
83. Conditions for surrender of land in lieu of cost. [Section 50].
(1)Surrender of land by any landowner in lieu or part payment of the cost shall be acceptable only if the area to be surrendered is free from all enumberances and comes within the area to be acquired by the State Government or the execution of the scheme concerned.(2)Where land is given by the owner, due credit for the cost of such lands will be given to the recoveries of the cost to be recovered from the landowners.
