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State of Telangana - Section

Section 23 in Telangana Irrigation Act, 1357 F.

23. Compensation of land used in construction of water-course when not payable.

- If a water course is constructed in any survey number and the owner of such survey number is benefited, by it, no compensation, notwithstanding any other thing contained in any law for the time being in force, shall be payable.