Section 4A(2) in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977
(2)Any person aggrieved by an order passed by the Revenue Divisional Officer under sub-section (1) of Section 4 may, within ninety days from the date of receipt by him of such order appeal to the District Collector.] [Inserted by Act 32 of 1989.]
