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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(2)An appeal against an order passed by the Irrigation Officer under sub- section(1) shall lie to the District Collector within fifteen days from the date of making of such order.