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State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

22. Supply of water for irrigation of one or more crops.

- where water from an irrigation system is supplied for the irrigation of one or more crops specified by the Irrigation Officer, the right to use such water shall be deemed to continue only until such crop or crops shall come into maturity, and to be lawful only in respect of such crop or crops.