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State of Andhra Pradesh - Section

Section 28C in Andhra Pradesh Forest Act, 1967

28C. Appeals.

- Any person aggrieved by an order made under clause (a) of sub section (1) of section 28-B or under sub section (2) of that section in regard to the sanction or permission referred in that clause or sub section may within two months of the date of communication of such order prefer an appeal in writing to the Government and the Government shall pass such orders on the appeal as they may think fit.