137C. Reclassification of irrigated or garden land as unirrigated.
- Any ryot holding land under a landholder as irrigated or garden land in the ayacut of an irrigation work, may apply for an order for the reclassification of such land as unirrigated land, on the ground that it has not been possible for a period of not less than six consecutive years immediately prior to the date of application, to irrigate such land from such irrigation work. If on inquiry or report under section 136-D the officer to whom the application is made finds that it has not been possible for a period of not less than six consecutive years immediately prior to the date of application, to irrigate such land or any portion of it from the irrigation work in the ayacut of which it is included, he may pass an order reclassifying such land or portion as unirrigated and determine the rate of rent to be paid on the land or portion so reclassified.
