Section 20(5) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(5)Any question arising under this section shall be decided by the Irrigation Officer and any person aggrieved by the order of the Irrigation Officer may prefer an appeal to the District Collector within fifteen days from the date of making of the order. A second appeal against an order of the District Collector may be filed before the Commissioner with in fifteen days from the date of such order.
