Section 6A in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
6A. [ Acquisition of land with the consent of the beneficiaries. [Inserted by Act No. 8 of 1966.]
- Notwithstanding anything in section 3, section 4, section 5 or section 6 of this Act, where all the owners of lands to be benefited by any watercourse other than a watercourse under the Nagarjunasagar Project give their consent in writing, in the form prescribed, to the Revenue Divisional Officer, for the acquisition of the land needed for the construction of the watercourse at their cost as provided in this Act, the Revenue Divisional Officer may thereupon proceed to acquire the land under [the Land Acquisition Act, 1894.]]
