(1)The Authority may either require the landholders concerned to carry out the land development as specified in the approved plan, or in this discretion, itself carry out such work on their behalf and recover the proportionate cost of works from the beneficiaries.(2)Where the Authority chooses to carry out the land development itself as provided in sub-section (1), the land development so carried out shall be deemed to have been done with the consent of the landholders for whose benefit the same is intended.(3)The proportionate cost of works levible from each landholder, as certified by the Authority, shall be a charge on the.(and of that landholder.(4)In order to provide for the physical planning the Project Director shall have the power to effect realignment of field boundaries and to proportionately reduce the area of land held by the landholders in the outlet command, or any other project area.(5)The realignment and change in the land holdings so made shall have effect notwithstanding any thing inconsistent therewith contained in any other enactment and shall be duly mutated in the record-of-rights.
