Section 13(6) in Telangana Irrigation Utilisation and Command Area Development Act, 1984
(6)Notwithstanding anything in the [Land Acquisition Act, 1894, (Central Act 1 of 1894)]. [Please refer to the provisions of Central Act 30 of 2013, wherein this Act has been repealed.] it shall be lawful for the Land Development Officer to enter upon lands required for the construction of field channel and to cause construction of the field channel as if a declaration had been made by the State Government for the acquisition thereof under section 6 of that Act and as if the State Government had thereupon directed the Collector to take order for the acquisition of such land under section 7 of the said Act and if the State Government had issued orders for immediate possession being taken under section 17 of the said Act.
