Section 41B in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
41B. Revisions by the Government or the Commissioner.
- The Government or the Commissioner may either on its own accord or an application may call for and examine the records of any Committee of a Farmer's Organisation or, as the case may be, the records of the Apex Committee in respect of any decision, order or other proceedings made under this Act to satisfy themselves or himself as to the correctness, legality or propriety of any such decision or order or as to the regularity of such proceeding and if in any case it appears to the Government or to the Commissioner that such decision, order or proceedings should be modified, annulled, reversed or remitted for reconsideration, they or he may pass orders accordingly:Provided that the Government or the Commissioner shall not pass any order prejudicial to any party unless he has been given an opportunity of making a representation.]
