Section 6(1) in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019
(1)Every applicant who is aggrieved with the decision taken by the Committee on his claim of occupation may prefer an appeal within 60 days from the date of decision of the Committee before the appellate authority. However, the appellate authority can condone the delay, if the authority is satisfied with the reasons furnished by the appellant for filing the appeal.
