Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(1)Any party aggrieved by any decision of the arbitrator under clause (c) or clause (d) of subsection (1) of section 27 may within three months from the date of the communication of such decision appeal to the District Judge concerned.