- course contracts.-Water-course contracts-(a)shall relate to the construction of water-courses for the irrigation of all irrigable land in a village, mahal or chak cultivated with one or more specified crops; and(b)shall be made with the permanent holders of all such land in a village, mahal or chak :Provided that, when not less than one-half of such permanent holders, holding not less than two-thirds of all such land, have given their consent to a water-course contract in accordance with the provisions of this chapter, the proposed contract, if accepted by Government, shall be deemed to be a water-course contract made with the permanent holders of all irrigable land in the village, mahal or chak cultivated with such crop or crops.
