(1)Notwithstanding anything to the contrary in any other law for the time being in force or in any contract, custom, practice or usage the State Government may in respect of any land during the currency of a rent settlement direct any Revenue Officer specially empowered by them in that behalf to take action in accordance with any one or both of the following provisions, namely :(a)to assign such land, in consultation with the Irrigation Officer having jurisdiction, an irrigation source different from what was obtaining previously; and(b)where irrigation charges are included in the rent payable in respect of such land to separate such charges from the said rent.(2)The Revenue Officer after taking action under Sub-section (1) shall amend the record-of-rights in respect of the land accordingly and inform the same to the Irrigation Officer having jurisdiction who shall thereupon be competent to levy the irrigation charges in accordance with such amendment and the provisions of this Act.(3)After effecting the amendment the Revenue Officer may reassess the rent of the land in accordance with the law in force.(4)No final order under this section shall be passed by the Revenue Officer unless a reasonable opportunity of being heard has been given to the persons interested.(5)An appeal shall, if presented within thirty days from the date of the order, lie from every order passed by the Revenue Officer under this section to the prescribed authority.
