- The landholder in whose estate an irrigation work is situated, or any ryot or ryots holding land irrigable from the irrigation work may apply for an order determining what lands are or should be included in the ayacut of such irrigation work. On inquiry or report under section 136-D, the officer to whom the application is made shall pass an order -(a)determining what lands are or should be included in the ayacut of such irrigation work, and(b)classifying any such land, as "irrigated" or "garden" if they are not already so-classified, and(c)determining the rate of rent to be paid on the land so classified.
