Section 6(2) in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019
(2)The appellate authority shall dispose of the same after giving reasonable opportunity to the appellant to prove his claim and shall dispose of the same on merits within a period of 90 days from the date of appeal.
