Section 11(2) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(2)Where one or some of the owners carry-out the obligations imposed under this section and any other or others of them dispute their liability to contribute, an application may be made in writing to the Irrigation Officer by any of the owners setting out the matter in dispute and the Irrigation Officer, shall make necessary inquiry into the matter after giving an opportunity to the parties to be heard and pass such orders thereon as he deems fit.
