Section 5(3) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(3)Against any order passed by the Revenue Divisional Officer under sub-section (1) an appeal shall lie to the District Collector, within [thirty days] [Substituted by Act No. 8 of 1966.] from the date of publication of the order of the Revenue Divisional Officer in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the District Collector may, after giving the parties to the appeal an opportunity of being heard pass orders on the appeal.
