Section 29 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
29. Appeal.
(1)Any party aggrieved by any decision of the arbitrator under clause (c) or clause (d) of subsection (1) of section 27 may within three months from the date of the communication of such decision appeal to the District Judge concerned.(2)The decision of the arbitrator under clause (c) or clause (d) of sub-section (1) of section 27 and, when an appeal has been preferred under sub-section (1) the decision on such appeal shall be read as part of the scheme sanctioned under section 14 and shall be final and binding on all persons.
