- Irrigation agreements-(a)shall be for the irrigation of one or more specified crops, which are called "crops under agreements";(b)shall be made with the permanent holders of all irrigable land in a village, mahal or chak cultivated with the crops under agreement;(c)when duly made in accordance with the provisions of this chapter, shall be binding, according to the terms of the agreement, on the permanent holders and occupiers of-(i)all irrigable land in the village, mahal or chak under cultivation with the crops under agreement at the time from which the agreement has effect or at any time during two years prior thereto :Provided that where a scheme of consolidation has been confirmed in respect of any land under the provisions of the Central Provinces Consolidation of Holdings Act, 1928, the irrigation agreements shall, from the year in which the permanent holders and occupiers, if any, are put into possession of the holdings-(a)be binding on the permanent holders and occupiers, if any of all cultivable land newly received in exchange for land which has ceased to be under cultivation; and(b)ceased to be binding on the permanent holders and occupiers, if any, of all land which has ceased to be under cultivation;(ii)all land described in sub-clause (i), together with such land as may be cultivated with the crops under agreement at any time during the period of the agreement;land on the permanent holders and occupiers whereof an agreement is binding is called "land under agreement".
