Section 16 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
16. Implementation of systematic land development scheme.
(1)After the approved scheme has been published by the Land Development Officer, or where proceeding is pending before the District Collector under sub-section (4) of section 13 after it has been disposed of, the Land Development Officer shall give notice in such manner as may be prescribed; that the works in the approved scheme shall be executed within such time and through such agency appointed by him, as may be specified therein.(2)As soon as may be after the notice is given under sub-section (1), the Land development Officer shall call upon every land holder, whose land is likely to be benefited by the approved scheme, by an order made in this behalf, to deposit, within one month fro the date of the order, his share of the estimated cost of the work in the approved scheme with the date of the order, his share of the estimate cost of the work in the approved scheme with the Land Development Officer for executing the scheme, and every such land holder shall deposit the same within the period specified therefore. The Land Development Officer shall thereupon take up the work according to the approved scheme.(3)On completion of the work, the Land development Officer shall give to the land holder notice of completion of the work and the cost of execution of the work according to the approved scheme, and demand the deposit of such further sum if any, as may be payable by the land holder with the Land Development Officer.
