Section 17 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
17. Difference of opinion and decision of Collector and Government.
- If any difference of opinion arises between the Local Bodies concerned under any of the foregoing provisions, it shall be referred to the District Collector concerned for his decision. If the local body is not satisfied with this decision it may move to the matter to the Government through a revision petition under Section 264 of the Andhra Pradesh Panchayat Raj Act, 1994 and the decision of the Government thereon shall be final and binding.
