Section 3 in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
3. Obligation of ayacutdars to construct water courses.
- The owners of all lands within each distinct block of such extent not exceeding one hundred acres as may be prescribed, in the ayacut of an irrigation work shall be liable to construct and maintain, at their own cost, watercourses required for the supply of water to their lands from the distributaries of the irrigation work for irrigation purposes and for the discharge of waste or surplus water from those lands in accordance with such directions as may be issued by the Irrigation Officer.
