Section 15 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
15. Appeal.
(1)Any applicant aggrieved by an order passed by the Competent Authority under Rule 9, may prefer an appeal to the Appellate Committee constituted by the Government within thirty days from the date of receipt of the order provided the applicant has paid the necessary charges and submitted documents as specified in Rule 6 of these rules.(2)All the appeals shall be disposed off within six months.
