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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3)(b) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(b)to carry out obligations on behalf of the land holders, if the land holders fail to do so, and recover costs thereof from them in such manner as may be prescribed;