Section 18 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
18. Preparation of records after systematic land development.
- 1) The Land Development Officer shall prepare in the prescribed manner a record containing particulars as to the irrigation system and the adjusted boundaries of land holdings under a pipe outlet after execution of the systematic land development scheme and cause the same be published in such manner as may be prescribed.(2)The District Collector shall have the power to correct any error or rectify any mistake in the particulars contained in the said record.(3)Every particular in the said record shall be evidence of the matte referred t therein and shall be presumed to be correct until the contrary is proved or until a new particular is entered in the said record in accordance with the provisions of this Act or any other law for the time being in force.Chapter - V Regulation of Irrigation and equitable Water use management
