Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017

8. Appeal.

(1)An appeal against the orders of the District Level Committee shall lie before the Chief Commissioner of Land Administration within ninety (90) days.
(2)The decision of the Chief Commissioner of Land Administration on such appeal shall be final.