91D. Preparation of list of all land commanded by a tank.
(1)There shall be prepared a list of all land commanded by a tank requisitioned under sub-section (1) of Section 91-B as soon after its requisition as possible.(2)Every such list shall show the name of the occupier of each parcel of land and whether water was being given to him for the irrigation of his land from the requisitioned tank and the water-rate paid by him, if any, to the owner of the tank.(3)Every such list shall be published in the manner laid down by rule made under this chapter and thereupon such list shall be conclusive record of the facts stated therein.
