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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(4) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(4)All charges for the unauthorized or unlawful use or for waste of water may be recovered as water rates, in addition to any penalties imposed on account of such use or for waste of water.