Section 16(2) in Telangana Irrigation Utilisation and Command Area Development Act, 1984
(2)As soon as may be after the notice is given under sub-section (1), the Land Development Officer shall call upon every land-holder, whose land is likely to be benefited by the approved scheme, by an order made in this behalf, to deposit, within one month from the date of the order, his share of the estimated cost of the work in the approved scheme with the Land Development Officer for executing the scheme and every such land-holder shall deposit the same Implementation of systematic land development scheme. Acquisition of land for irrigation system under a pipe outlet. within the period specified therefor. The Land Development Officer shall thereupon take up the work according to the approved scheme.
