Section 23(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(2)On receipt of an application under sub section (1), the pipe committee shall give notice to the other persons interested to appear before it on a day to be specified in such notice, and shall proceed to enquire into such matter, and after the enquiry, the pipe committee may try to bring about a compromise between the parties and if such compromise could not be brought, it shall, after hearing the parties concerned pass such order as it deems fits;Provided that if any dispute arises between the land holders and the pipe committee regarding the sharing of costs to be borne by one or more land holders, any such land holder may, after paying the costs apportioned to him by the pipe committee, prefer an appeal to the Irrigation Officer within seven days of such payment, and the Irrigation Officer shall after giving an opportunity to the aggrieved land holders, decide the pro-rata sharing of expenses between the land holders and his decision thereon shall be final and binding on all the land holders.
