Section 37(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(1)Notwithstanding anything in the Code of criminal Procedure, 1973,(Central Act 2 of 1974) an offence punishable under this Act may also be tried summarily under the provisions of Chapter XXI of the said Code:Provided that no sentence of imprisonment for a term exceeding three months shall be passed in any such case tried summarily.
