Section 41 in Telangana Irrigation Utilisation and Command Area Development Act, 1984
41. Obligation of land holders of land adjacent to notified command area.
- Where, for safety of an irrigation system in the notified command area and for other technical reasons, it is considered, necessary to take any soil conservation measures, like contour bunding and trenching, in lands adjacent to the lands under the notified command area, the Land Development Officer shall have and exercise all the powers under the Andhra Pradesh (Andhra Area) Land Improvement Schemes (Contour Bunding and Contour Trenching) Act 1949, (Act of XXII of 1949) and the [Andhra Pradesh (Telangana Area) Land Improvement Act, 1953(Act XIX of 1953)] [This Act has been repealed vide. Telangana Adaptation of Laws (No.2) Order, 2016 issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] , or any other similar law for the time being in force in respect of soil conservation measures required to be taken therein.
