Section 17 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
17. Acquisition of land for irrigation system under a pipe outlet.
(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.(2)Where the land holders under a pipe outlet do not so agree to apart with their lands required for the irrigation system without payment in cash, the Land Development Officer may fix the amount payable for such lands, in the same manner as provided in sub-section (8) of section 13, and the amount so fixed shall form part of the estimated cost of the approved scheme and be paid to the affected land holders according to the area occupied by the irrigation system.(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 Dist.Collector. A second appeal against an order of the Dist.Collector may be filed before the Commissioner within fifteen days from the date of such order.
