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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2)(b) in Andhra Pradesh Panchayat Raj Act, 1994

(b)A person aggrieved by the notification issued under clause (a) may, within thirty days from the date of publication of such notification prefer an appeal to the Government and the Government shall in case the appeal is allowed, cancel such notification.