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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(3) in Telangana Irrigation Utilisation and Command Area Development Act, 1984

(3)On completion of the work, the Land Development Officer shall give to the land-holder notice of completion of the work and the cost of execution of the work according to the approved scheme, and demand the deposit of such further sum, if any, as may be payable by the land-holder with the Land Development Officer.