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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965

(3)Against any order passed by the Revenue Divisional Officer under sub section (1), an appeal shall lie within thirty days from the date of communication of the order to the District Collector whose decision thereon shall be final.