Section 15 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
15. Preparation of scheme for systematic land development.
- 1) The Land Development Officer shall, as soon as may be after the issue of notification under section 12, hold a meeting of land holders in the unit and after hearing their views, cause the preparation of a suitable scheme for systematic land development.(2)Any scheme so prepared shall amongst other matters, set out the estimated cost of the scheme a sketch plan of the area proposed to be covered under the scheme and the particulars of the site of the pipe outlet re-localisation or re-alignment of the pipe outlet and re-alignment of the existing irrigation system, survey numbers covered, field boundaries, as existing and as proposed, the extent required for the irrigation system and the and holders to be benefited and other persons affected thereby.(3)Every scheme shall, immediately after its preparation, be published in such form and manner as may be prescribed inviting objections and suggestions with respect thereof within fifteen days of such publications.(4)The Land Development Officer shall consider the objections and suggestions received, if any, from the land holders and finalise the scheme either as originally proposed by him or with such modifications as he may consider fit and publish the scheme as finalized in such form and manner as may be prescribed (here-in after in this chapter referred to as the approved scheme).
