Section 11A(5) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(5)The party aggrieved by the decision of the Registering Authority under sub-section (4), may prefer an appeal to the Director of Marketing within thirty days from the date of decision. The Director of Marketing shall dispose off the appeal within thirty days after giving the parties a reasonble opportunity of being heard and the decision of the Director of Marketing shall be final.
