Section 23D(2) in Andhra Pradesh Municipalities Act, 1965
(2)Where an intimation is given by the Government under sub-section (3) of section 23A Councillor, such a person may, within a period of two months from the date on which such intimation is given, apply to the Chief Judge, City Civil Court, Hyderabad for a decision on the correctness of the fact so intimated.
