(1)Notwithstanding anything to the contrary in any other law for the time being in force or in any contract, custom, practice or usage the State Government may in respect of any land during the currency of a rent settlement direct any Revenue Officer specially empowered by them in that behalf to take action in accordance with any one or both of the following provisions, namely :(a)to assign such land, in consultation with the Irrigation Officer having jurisdiction, an irrigation source different from what was obtaining previously; and(b)where irrigation charges are included in the rent payable in respect of such land to separate such charges from the said rent.
