Section 8(2) in Andhra Pradesh Lokayukta Act, 1983
(2)[ the Lokayukta or Upa-Lokayukta shall not investigate any complaint involving an allegation, if the complaint is made after the expiry of six years from the date on which the action complained against is alleged to have been taken place or after the expiry of a period of one year from the date on which the action complained against becomes known to the complainant, which ever is later.] [Substituted by Act No. 11 of 2011, dated 18.4.2011.]
