Section 15(4) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(4)The Land Development Officer shall consider the objections and suggestions received, if any, from the land holders and finalise the scheme either as originally proposed by him or with such modifications as he may consider fit and publish the scheme as finalized in such form and manner as may be prescribed (here-in after in this chapter referred to as the approved scheme).
