- Where the ayacut of an irrigation work in an estate has been determined by an order passed under section 137 or in a record of rights published under Chapter XI, the landholder of the estate may apply for sanction to extend such ayacut by the inclusion in it of the land or lands mentioned in the application. On inquiry or report under section 136-D, the officer to whom the application is made may pass an order -(a)sanctioning the extension of the ayacut by the inclusion of such lands mentioned in the application as he finds can be included in the ayacut without prejudice to the irrigation in the customary manner of the lands already included in the ayacut, and(b)reclassifying the land newly included in the ayacut under clause (a) as "irrigated" or "garden", and(c)determining the rate of rent to be paid on lands so reclassified.
