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[Cites 0, Cited by 2] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Andhra Pradesh Forest Act, 1967

(1)Where a claim is rejected wholly or in part, the claimant may, within ninety days from the date of the order under sub section (1) of section 10 and within sixty days from the date of the order under sub section (1) of section 11, prefer an appeal to the district court having jurisdiction in respect of such rejection only.