Section 2(g) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(g)"owner" in relation to any land in respect of which land revenue is payable means the person liable to pay land revenue and in relation to any land in respect of which no land revenue is payable means the person who would have been liable to pay land revenue if it had been payable on such land; and includes a ryot having a permanent right of occupancy in the land;
