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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4) in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965

(4)The decision of the District Collector under sub section (3) and where no appeal is filed, the decision of the Revenue Divisional Officer under sub section (1) shall, on publication in the Andhra Pradesh Gazette, be final.