Section 17(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(3)Any person aggrieved by the amount fixed by the Land development Officer under sub section (2) may prefer an appeal, within fifteen days from the date of communication of an order in that behalf, to the Dist.Collector. A second appeal against an order of the Dist.Collector may be filed before the Commissioner within fifteen days from the date of such order.
