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[Cites 0, Cited by 0] [Section 17D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17D(3) in A.P. Farmers Organisation Rules, 1997

(3)Disputes in Minor Irrigation System:
(a)Any such disputes or difference arising between in a Water Users Association shall be determined by the managing committee of that Water Users Associations concerned.
(b)Any such disputes or difference arising between Water Users and the managing committee of Water Users Association or between two or more Water Users Associations shall be determined by the Executive Engineer concerned.
Time limit for settlement of disputes. - Every dispute or difference under the rule shall be settled within thirty days from the date of reference of the dispute or difference.Appeals