Section 23(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(3)The Irrigation Officer within whose jurisdiction the pipe outlet is situated, may suo-motu or on an application made in this behalf by an aggrieved person within fifteen days from the date of the order passed by the pipe committee under sub-section (2) revise such order;Provided that where the pipe committee does not pass an order within fifteen days from the date of receipt of an application under sub-section (1), the Irrigation Officer may himself pass an order on the matter in dispute.Chapter-VI Localisation of command areas and regulation of cropping pattern therein, etc.
