Section 41A(1) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(1)Notwithstanding anything contained in this Act it shall be competent for the Government or, as the case may be, the Commissioner either on its own accord or on an application may issue such directions, as they may consider necessary, to any Farmers' Organisation for the proper working of the said organisation and such Farmers' Organisation shall implement those directions for effective functioning of the said Organisation.
