[Cites 0, Cited by 0]
[Entire Act]
State of Andhra Pradesh - Section
Section 65 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
65. [ [Omitted by Act No. 3 of 2017, dated 19.4.2017]
***]| 65. Appeal.- (1) An Appeal shall lie to the Government against the order passed by the Infrastructure Authority under section 11, 63 and/or section 64 of the Act within 30 days from the date of receipt of the Order subject to the rules prescribed by the Government in this regard.(2) The decision of the Government under sub-section (1) shall be final and conclusive. |