Section 17(2) in The Haryana Canal and Drainage Act, 1974
(2)Every scheme prepared under sub-section (1) shall, amongst other matters, set out the estimated cost thereof, the alignment of the proposed watercourse, or re-alignment of the existing watercourse, as the case may be, the site of the outlet, the particulars of the shareholder to be benefited and a sketch plan of the areas proposed to be covered by the scheme.
