Section 17(3) in Telangana 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 District Collector. A second appeal against an order of the District Collector may be filed before the Commissioner within fifteen days from the date of such order.
