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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965

(2)The cost referred to in sub-section (1) shall be apportioned among all the owners of the lands entitled to the use of the watercourse in proportion to their respective extents of lands which may be served by the watercourse.