Section 21(1) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(1)The Government may by notification appoint such officer from the [Water Resources] [Substituted 'Irrigation and Command Area Development ' by Act No. 4 of 2018, dated 2.1.2018.] Department or any other department or Corporation including Irrigation Development Corporation, as they consider necessary, to be the competent authority to every Farmers' Organisation for the purpose of this Act.
