136B. Notification of certain works as major irrigation works.
- The District Collector may, by notification in the District Gazette, declare that any irrigation work shall be deemed to be, or to be part of, a major irrigation work for the purposes of this Chapter, notwithstanding that its ayacut is less than 200 acres -(a)on the ground that the work is so situated that any railway may appear liable to be injured from the escape or overflow of water therefrom; or(b)for any other special reason.The ground or reason for every declaration under this section shall be specified in the notification.
