Section 9(1) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(1)The Revenue Divisional Officer may order the recovery in such installments as may be prescribed, of the cost of construction of any water course including the amount of any compensation payable or that may have been paid for the purpose, from the owners of the land served by [the watercourse got constructed by the Irrigation Officer] [Substituted by Act No. 8 of 1966.] under section 8 in proportion to the extent of land owned by them as provided in the rules.
