Section 5(2) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(2)The order passed under sub-section (1) shall, if it is decided, to construct a watercourse, contain the following particulars, namely -(i)the district, taluk, village and the survey number and description of the land on which the watercourse is proposed to be constructed;(ii)the approximate area of such land;(iii)where the plan of the land is made, the place where such plan may be inspected.
