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State of Telangana - Section

Section 26 in Telangana Irrigation Act, 1357 F.

26. Compensation on account of interruption of supply of water.

- If damage is caused to any occupier of land by interruption in the supply of water, or if any cause of action arises under section 22, the person aggrieved may present a petition for compensation to the Collector for the damage, who shall after consulting the Irrigation officer award to the petitioner reasonable compensation for such damage.