Section 5 in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
5. Enquiry into objections and publication.
(1)The Revenue Divisional Officer shall, after giving notice to every person known or believed to be the beneficiary and the owner of the land through which the water course is proposed to be taken, pass such orders in respect of the proposed construction as he may deem necessary and the order so passed shall be published in the Andhra Pradesh Gazette.(2)The order passed under sub section (1) shall, if it is decided to construct a water course, contain the following particulars, namely:(i)the district, taluk, village and the survey number and description of the land on which the water course is proposed to be constructed;(ii)the approximate area of such land:(iii)where the plan of the land is made, the place where such plan may be inspected.(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.(4)The decision of the District Collector under sub section (3) and where no appeal is filed, the decision of the Revenue Divisional Officer under sub section (1) shall, on publication in the Andhra Pradesh Gazette, be final.
