Section 5(1) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(1)Any person aggrieved by the levy of the drainage cess under section 4, may, within sixty days of the service of the notice referred to in sub-section (1) of that section, appeal to such authority as the Government may, by notification, appoint in this behalf and the said authority may pass such order on the appeal as it thinks fit.
