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[Cites 0, Cited by 8] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(1)Any person aggrieved by a decision of the Collector under Section 10 may, within thirty days from the date of decision, or such further time as the prescribed authority may for sufficient cause allow, appeal to the prescribed authority and its decision shall be final.