(a)give notice to each holder of land who has expressed, under clause (d) of sub-section (5) of section 20A, his willingness to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] within the period specified in the final scheme and in the prescribed manner calling upon him to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] in his land to the extent to which he may be liable to do so under the final scheme;
