Section 33(2) in Andhra Pradesh Water, Land and Trees Act, 2002
(2)On receipt of such appeal, the Authority shall after giving a reasonable opportunity to the appellant of being heard, pass such order as it may think fit.Explanation. - For the purpose of this section, the expression "person aggrieved" includes a Local Authority, the Panchayat Raj or Municipal Administrative Engineering Department, State Ground Water Department and any other agency or authority entrusted with the responsibility of supplying drinking water or protection of trees.
