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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(5) in Telangana Water, Land and Trees Act, 2002

(5)The Authority may, on the consideration of the availability of drinking water, command any existing well in order to ensure supply of drinking water to the local population. For this purpose the Authority may take over the well for such period as deemed necessary subject to such conditions as the Authority may prescribe.