Section 17(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(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.
