20. [ Declaration of assured irrigable command area of a Lift Irrigation Work. [Inserted by Act 16 of 1982.]
(1)The concerned Collector or officer authorised by the State Government may, for the purposes of this Act, by notification declare any area to be assured irrigable command area which shall comprise of such lands the irrigation of which is assured by director indirect flow from a Lift Irrigation Work during such period of the year-as may be specified in the notification, which in the opinion of the concerned Collector or officer authorised by the State Government be sufficient for the maturity of the crop during the said period.(2)A public notice shall be affixed for the recovery of rent in such area in all the offices of the Gram Panchayats, police stations, offices of the Anchal Adhikari and in all Gram Cutcheries of the State Government and the substance of the notice shall be announced by beat of drum in all the village falling in the notified area and this substance shall be published in two consecutive number of two newspapers circulating in the area.]
