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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(1)(b) in Telangana Irrigation Act, 1357 F.

(b)without permission from the competent officer, interferes with the supply or flow of water, in or from any irrigation work so as to endanger, damage or reduce its utility.