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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1) in Telangana Irrigation Utilisation and Command Area Development Act, 1984

(1)The Land Development Officer shall, as soon as may be after the issue of notification under section 12, hold a meeting of land-holders in the unit and after hearing their views, cause the preparation of a suitable scheme for systematic land development.