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State of Telangana - Section

Section 58 in Telangana Irrigation Act, 1357 F.

58. Notification regarding appointment of Irrigation Patwaris.

- If for any area comprised in or adjacent to ayacut of any irrigation work under existence or under construction the Government considers it necessary to improve the standard of village record and statistics relating to lands, the Government may, declare that Irrigation Patwaris will be appointed in place of Watandar Patwaris; but such notification shall not be in respect of the ayacut under irrigation when this Act comes into force unless its area is two thousand acres or more or such ayacut is adjacent to another ayacut and the aggregate area of the two ayacuts is two thousand acres or more.