51. Special rule when all permanent holders do not consent.
- When either the permanent holder of not less than two-thirds of, or not less than 95 percent of the permanent holders of, all the irrigable land in a village, mahal or chak cultivated with crops under agreement have given their consent to a proposed irrigation agreement in accordance with the provisions of this chapter, the proposed agreement, if accepted by a Canal Deputy Collector or by an irrigation inspector specially authorized in this behalf by the Executive Engineer, shall be deemed to be an irrigation agreement binding on the permanent holders of all irrigable land in such village, mahal or chak cultivated with crops under agreement:Provided that no agreement for a mahal or chak shall be accepted without the general or special consent of the State Government or of a canal officer specially authorized in this behalf by the State Government.
