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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(1) in Andhra Pradesh Registration of Horticulture Nurseries (Regulation) Rules, 2012

(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence or suspending or cancelling a licence, may appeal under sub-section (1) of Section 12 in form 'M' within ninety days to the appellate authority.