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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(3)The levy of charges for unauthorized or unlawful use of or wastage water shall not be a bar for launching prosecution for any offence connected with such use or waste.