Section 13(8) in Telangana Irrigation Utilisation and Command Area Development Act, 1984
(8)When the land through which the field channel passes is not benefited therefrom, the owner of such land shall be paid an amount calculated at the rate at which the land required for construction of field channel at the nearest point from which the pipe outlet has been taken, has been acquired:Provided that where question arises as to whether the amount payable under this sub-section corresponds to the market value of the land, it shall be referred to the District Collector whose decision thereon shall be final.
