Section 345(1) in Andhra Pradesh Municipalities Act, 1965
(1)An appeal shall lie to the council from--(a)any notice issued or other action taken or proposed to be taken by the Chairperson, Commissioner, municipal health officer or any other officer of the municipality--(i)under Sections 140, 150, 157 to 161 (both inclusive) sub-sections (1) and (3) of Section 217, Sub-section (3) of Section 228, Subsection (1) of Section 231, sub-section (1) of section 232, Sub-section (1) of Section 237 and Sections 239, 250, 261 and 262;(ii)under any bye-law concerning house drainage and the connection of house drains with municipal drains or connections with municipal water supply or lighting mains; or(b)any order of the Commissioner, municipal health officer or any other officer of the municipality granting or refusing a licence or permission; or(c)any order of the Commissioner made under Section 212 refusing to approve the site for building, or under sub-section (6) of Section 344 suspending or revoking a licence; or(d)any other order of the Commissioner, municipal health officer or any other officer of the municipality that may be made appealable by rules under Section 326.
