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State of Telangana - Section

Section 28 in Telangana Irrigation Act, 1357 F.

28. Notice as to submission of claims for compensation.

(1)As soon as possible after the issue of a notification under section 6, the Collector shall cause a public notice to be published at proper places, stating that the Government intends to use the water as aforesaid, and that claims for compensation may be submitted before him.
(2)A copy of sections 22 and 24 shall be annexed to every such notice.