21. [ Filing of application for inclusion in or exclusion from assured irrigable cammand area. [Inserted by Act 16 of 1982.]
(1)Any occupier of land may file an application before a Lift Irrigation Officer not below such rank as may be prescribed for inclusion of land in, or exclusion of land from the assured irrigable command area within ninety days of the publication of the notification referred to in Section 20.(2)On receipt of such application, the Lift Irrigation Officer shall hear the applicant and pass such orders as he may deem fit.(3)An appeal against the order of the Lift Irrigation Officer shall lie to the Collector of the district within thirty days of the order passed under sub-section (2) and the order of the Collector thereon shall be final.]
