(1)The Divisional Canal Officer or Officer authorised by the State Government may, for the purpose of this Act, by notification, declare any area to be assured irrigable command area which shall comprise of such lands the irrigation of which is assured by direct or indirect flow from a canal during, such period of the year as may be specified in the notification which in the opinion of the Divisional Canal Officer or any officer authorised by the State Government be sufficient for maturity of the crops during the said period, and any area to be probable irrigable command area which shall comprise of such lands the irrigation of which is unassured and is subject to availability of water during the said period.
