Section 7(1) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(1)The cost of construction of the watercourse shall include the following namely:-(i)the cost of acquiring the land for the purpose;(ii)the cost of the works, if any, to be constructed for the passage across the watercourse, of water or drainage which the watercourse may intercept and for providing suitable means of communication across it, wherever necessary;(iii)such other costs as may be prescribed.
