Section 11(3) in A.P. Farmers Management of Irrigation Systems (Delineation and formation of Water Users Associations) Rules, 2003
(3)The Commissioner may suo-motu at any time or on an application received from any person interested within two weeks of the passing of an order under Sub-rule (1) review any such order, if it was passed by him under any mistake weather of fact or of law, or in ignorance of any material fact. The provisions contained in the proviso to Sub-rule (1) and Sub-rule (2) shall apply in respect of any proceeding under this sub Rule as they apply to a proceeding under Sub-rule (1).
