Section 35(1) in Telangana Irrigation Act, 1357 F.
(1)Whenever it appears to an Irrigation officer that unless improvement and repair is immediately done to an irrigation work it will suddenly cause serious loss to the public or that unless some clearance of a canal or other irrigation work which is necessary in order to maintain the established course of irrigation or drainage is immediately executed, serious public loss with occur; and that the labour necessary for the proper execution of such repair, clearance or other work cannot be obtained in the ordinary manner within the time necessary for execution of the same so as to prevent such loss, it shall be lawful for the said officer to require the Patel or Patels of the village or villages in the vicinity, to call upon all or any of able bodied male persons who reside or occupy any land in or near the place where such work, repair or clearance has to be executed, to assist in the execution of same by their own labour, in accordance with the direction of the said officer or the person authorised in writing by him in this behalf.
