Section 4(2) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(2)He shall thereupon publish a notice in the prescribed manner in every village through which the watercourse is proposed to be taken specifying the extent of land which lies in such village and which has been marked out under sub-section (1) and requiring-(a)every owner who wishes to receive supply of water to his land through the watercourse or to make use of the watercourse for drainage purposes to make an application in that behalf to the Irrigation Officer within thirty days of publication of notice;(b)every person likely to be affected by the construction of the watercourse or interested in the land on which it is proposed to construct the watercourse to submit his petition to the Irrigation Officer stating his objections to the proposed construction within sixty days of publication of the notice.
