Section 42(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Andhra Pradesh - Subsection

Section 42(2)(b) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(b)any person aggrieved by an order under clause (a) may, within thirty days from the date of receipt of the order, appeal

(i)where it is passed by the Commissioner or the Deputy Commissioner, to the Court;

(ii)where it is passed by the Court, to the High Court.