Section 5(1) in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(1)The Revenue Divisional Officer shall, after giving notice to every person known or believed to be the beneficiary and the owner of the land through which the water course is proposed to be taken, pass such orders in respect of the proposed construction as he may deem necessary and the order so passed shall be published in the Andhra Pradesh Gazette.
