Section 120 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
120. Appeals.
- Any person aggrieved may, within ninety days from the date of receipt by him of an order, appeal against such order, where it is passed by -(i)the Joint Executive Officer or Executive Officer under any provision of this chapter or any rules made thereunder to the Committee.(ii)the Committee under any provision of this chapter or any rules made thereunder, to the Government :Provided that where an appeal against the order of the Executive Officer is being heard by the Committee the Executive Officer shall not participate in the deliberations of the Committee in relation to the said appeal.
