Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Telangana - Subsection Section 9(2) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965 (2)Any amount due under this section shall be recoverable, as an arrear of land revenue.
