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State of Telangana - Section

Section 37 in Telangana Irrigation Act, 1357 F.

37. Limitations in respect of Irrigation works.

- Except in the prescribed manner, no person other than the Irrigation officer shall be authorised without the written order of the Government to,-
(a)divert or interfere with the course of a natural stream, or
(b)construct a kunta or tank on any natural stream, or
(c)construct any earthen or masonry bund or weir on channel or stream, flowing above or below any watercourse.