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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Telangana Irrigation Act, 1357 F.

(2)If, in the opinion of the Irrigation officer, such irrigation sources are not safe or in a good condition and are likely to endanger the irrigation work, then the owner concerned shall be given a notice through, the Collector to bring such irrigation sources to a fit condition as directed by the Irrigation officer in a reasonable specified time.