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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3)(b) in Telangana Irrigation Utilisation and Command Area Development Act, 1984

(b)to carry out obligations on behalf of the land holders, if the land-holders fail to do so, and recover costs thereof from them in such manner as may be prescribed;