Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(1) in Andhra Pradesh Special Courts Act, 2016 (1)Any person aggrieved by any order of the Authorised Officer under this Chapter may appeal to the High Court within thirty days from the date on which the order appealed against was passed.
