Section 4(3) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(3)The Irrigation Officer shall also send copies of the notice to every person known or believed to be the owner of the land through which the watercourse is proposed to be taken and to the District Collector for publication in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette.
