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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Telangana Water, Land and Trees Act, 2002

(2)Where such owner or person fails to comply with any order made under sub-section (1), the Authority may after giving such owner or person due notice in that behalf enter upon the land and close or seal off the well and the cost incurred thereof shall be recoverable from such owner or person as arrears of land revenue.