Section 25 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
25. Classification of lands for raising different crops according to availability of.
- Subject to such directions as may be issued from time to time by the Government, the District collector, may, in any year, having regard to the quantity of water available in any irrigation system within his jurisdiction, classify, by an order, within such time and in such manner as may be prescribed, lands under the said irrigation system for the purpose of raising such kind of crops on each class of land as may be specified in the order, and regulate the supply of water for irrigation accordingly.
