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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(b) in Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955

(b)Any person deeming himself aggrieved by a decision of the Collector under clause (a) may prefer an appeal to the District Collector within the prescribed period, and the District Collector may, after giving the appellant an opportunity of being heard, pass such orders on the appeal as he thinks fit;