Section 54(2) in Andhra Pradesh Chit Funds Act, 1971
(2)Any foreman or any other person aggrieved by an order of the Registrar under sub-section(1) of Section 26 or by an order of an officer empowered by the Government under sub-section(2) of that Section may, within thirty days of the communication to him of such order, appeal to the Director of Chits.
