(1)A water-course constructed under Section 68-A or Section 68-B or 70 shall be deemed to be an improvement affecting all the land for whose irrigation the water-course was constructed, within the meaning of clause (5) of Section 2 of the Central Provinces Tenancy Act, 1920.(2)When any village servant, who has entered into a water-course contract in respect of any land in his village service holding, acquires the right of an occupancy tenant under the provisions of Section 48 of the Central Provinces Tenancy Act, 1920, he shall be deemed to have held the rights of an occupancy tenant under Section 52 of the said Act at the time he entered into the contract.
