Section 5 in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
5. Enquiry into objections and publication.
(1)The Revenue Divisional Officer shall, after giving notice to every person known or believed to be the [beneficiary and the owner of the land through which the watercourse is proposed to be taken] [Substituted by Act No. 8 of 1966.], pass such orders in respect of the proposed construction as he may deem necessary and the order so passed shall be published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette.(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.(3)Against any order passed by the Revenue Divisional Officer under sub-section (1) an appeal shall lie to the District Collector, within [thirty days] [Substituted by Act No. 8 of 1966.] from the date of publication of the order of the Revenue Divisional Officer in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the District Collector may, after giving the parties to the appeal an opportunity of being heard pass orders on the appeal.(4)The decision of the District Collector under sub-section (3) and where no appeal is filed, the decision of the Revenue Divisional Officer under sub-section (1) shall, on publication in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, be final.
