Section 11(1) in A.P. Farmers Management of Irrigation Systems (Delineation and formation of Water Users Associations) Rules, 2003
(1)The Commissioner may either suo-motu or on an application from any person interested call for and examine the records of the District Collector as the case may be, in respect of any proceeding relating to correction of voters lists to satisfy themselves as to regularity of such proceeding or the correctness, legality or propriety of any decision or orders passed therein, and if in any case, if appears to the Commissioner that any such decisions or order should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly.Provided that the Commissioner shall not pass any order prejudicial to any person unless such person has had an opportunity of making a representation.
