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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(3) in Telangana Irrigation Act, 1357 F.

(3)If the said owner fails to comply within the time specified or effects repairs which in the opinion of the Irrigation officer are not satisfactory, then the Irrigation officer shall have the right to get the repairs executed or completed when necessary, and the cost thereof shall be recovered from the said owner by the Collector as an arrear of land revenue.