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] [Entire Act] State of Andhra Pradesh - Section Section 10 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984 10. Safe guarding adjacent holdings. - Every land holder shall take such precautionary and preventive measures as may be necessary so as not to cause damage to the adjacent land holdings.
