(2)If after a period of six successive years of supply of water made to any land referred to in sub-section (1), the holder of such land applies for the supply of water being made permanent, such application, with the opinion of the Irrigation Officer, shall be forwarded to the Deputy Commissioner of the district. The Deputy Commissioner of the district shall then take steps in accordance with law [ x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.] to include the land in the area to which supply of water is regulated by section 27.
