Section 4(4) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(4)The Irrigation Officer where he is not the Revenue Divisional Officer shall, as soon as may be after the expiry of the period specified in the notice, make a report to the Revenue Divisional Officer regarding the proposed watercourse together with a plan showing the alignment thereof and the objections, if any, received by him.
