Section 27 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
27. Appeals.
(1)A party to a dispute or difference aggrieved by any decision made or order passed by the Managing Committee of a Water Users' Association may appeal to the Managing Committee of the Distributory Committee, whose decision thereon shall be final.(2)Any party to a dispute or difference aggrieved by any decision made or order passed by the Managing Committee of a Distributory Committee may appeal to a Project Committee, whose decision thereon shall be final.(3)Any party to a dispute or difference aggrieved by any decision made or order passed by the Managing Committee of Project Committee may appeal to the Apex Committee, whose decision thereon shall be final.(4)Any appeal under sub-section (1) or sub-section (2) or sub-section (3) shall be preferred within 15 days of communication of the decision or the order to the person aggrieved.(5)Every appeal under this section shall be disposed of within 15 days from the date of filing of the appeal.
