Section 17(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(1)Notwithstanding any thing to the contrary in law for the time being in force, it shall be lawful for the land holders under a pipe outlet to agree(i)to establish an irrigation system on their lands without payment of compensation for the land occupied by such a system; or(ii)to bear a cut in their holdings in proportion to the extent of their holdings in lieu of the amount fixed for the land occupied by the irrigation system, by readjustment of field boundaries.
