48. Consent to agreement where land is in possession of sub-tenants.
(1)Where the title of an occupier of irrigable land who is not the permanent holder thereof is such that it will lapse on or before the expiry' of the agricultural year next following the date of an irrigation agreement applicable to such land, the consent of the permanent holder to such agreement shall be binding on such occupier in respect of such land.(2)Where the title of an occupier of irrigable land, who is not the permanent holder thereof, is such that it will continue after the expiry of the agricultural year next following the date of an irrigation agreement applicable to such land, the consent of such occupier shall be necessary to the validity of the consent of the permanent holder.
