Section 39 in Telangana Electricity Reform Act, 1998
39. Appeals against the orders of the Commission.
- A person aggrieved by any decision or order of the Commission passed under this Act may file an appeal to the High Court of Andhra Pradesh within sixty days from the date of communication of the decision or order of the Commission to him, on questions or law arising out of such order:Provided that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from the filing the appeal within the said period, allow it to be filed within a further period not exceeding thirty days.Part - XII Offences and Penalties
