Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 265] [Entire Act] State of Andhra Pradesh - Subsection Section 265(3) in Andhra Pradesh Panchayat Raj Act, 1994 (3)An appeal shall lie within thirty days from any decision of the Commissioner under this Section to the Government whose decision thereon shall be final.
