Section 46 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
46. Manner of preferring an appeal
(1)Every appeal to the Government under the Act or under these rules shall be in writing and shall be preferred within one month of the date of receipt of the order appealed against.(2)Every such appeal shall be accompanied by a copy of the order appealed against.
