Section 33 in Andhra Pradesh Water, Land and Trees Act, 2002
33. Appeals.
- under sub-sections (1) and (2) and such public servant shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.(1)Any person, aggrieved by any order made under any of the provisions of this Act may, within a period of 30 days from the date of receipt of the order by him, appeal to the Authority, if the order is made by any other officer.(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.(3)Before passing an order in such appeal, the Authority shall obtain the opinion of the technical experts appointed by the Authority and shall take the same also into consideration.(4)The technical expert shall forward his opinion within ten days from the date of receipt of a reference in that behalf by him and in the event of failure to furnish such opinion by the technical officer within ten days, the Authority or Designated Officer may call the technical expert with the relevant records and pass appropriate orders as it deems fit.(5)Save as otherwise provided in subsection (1), every order made by the Authority in appeal or otherwise may be reviewed by the Government and the Government may advise the Authority to reconsider the order and upon such advise, the Authority may pass orders after reconsideration and such orders passed shall be final and binding and shall not be reviewed.
