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

State of Andhra Pradesh - Subsection

Section 17D(2) in A.P. Farmers Organisation Rules, 1997

(2)Dispute in Medium Irrigation Projects
(a)Any dispute or difference arising between Water users in a Water Users Association shall be determined by the managing committee of the Water Users Associations. Any dispute 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 project committee.
(b)Any dispute or differences arising between two or more Project Committees shall be determined by the Apex Committee, whose decision shall be final. The Executive Engineer and Superintending Engineer will be the authorities for settlement of disputes in place of Project Committee and Apex Committee respectively when these bodies are not functioning.