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State of Telangana - Section

Section 36 in Telangana Irrigation Act, 1357 F.

36. Payment of wages.

- All persons required under section 35 and have laboured by day or have been detained for this purpose shall as soon as possible and in any case within fifteen days from such requisition, be paid by the Irrigation officer for their labour and detention at twenty five to fifty percent in excess of the rate of wages for the time being prevailing in the locality. If the persons are required to work or be detained at night, wages shall be paid at twice the said rate.