Section 346 in Andhra Pradesh Municipalities Act, 1965
346. Limitation of time for appeal.
- In any case in which no time is prescribed by the foregoing provisions of this Act for the presentation of an appeal allowed thereunder, such appeal, subject to the provisions of Section 5 of the Limitation Act, 1963. (Central Act 36 of 1963) shall be presented--(a)where the appeal is against an order granting a licence or permission, within thirty days after the date of the publication of the order on the notice board of the council; and(b)in other cases, within thirty days after the date of the receipt of the order or proceeding against which appeal is made.
