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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(3) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965

(3)Against an order passed by the Irrigation Officer under sub-section (2), an appeal shall lie [within thirty days from the date of communication of the order] [Inserted by Act No. 8 of 1966.] to the District Collector whose decision thereon shall be final.