Section 8 in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
8. [ Construction of watercourse. [Substituted by Act No.8 of 1966.]
- After the land needed for the construction of a watercourse is secured, the Irrigation Officer may get the watercourse constructed or permit the persons to be benefited to construct the watercourse themselves subject to such conditions as may be prescribed.]
