Section 73D in The Irrigation laws (Amendment) Act, 1964
73D. Notice to holders to land to construct watercourses. - (1) On being put in possession of the land under the last preceding section the authorised Canal Officer shall by notice in writing require each permanent holder 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.
