Section 5(3) in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(3)Against any order passed by the Revenue Divisional Officer under sub section (1) an appeal shall lie to the District Collector, within thirty days from the date of publication of the order of the Revenue Divisional Officer in the Andhra Pradesh Gazette and the District Collector may after giving the parties to the appeal an opportunity of being heard pass orders on the appeal.
