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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(2) in Andhra Pradesh Forest Act, 1967

(2)Any person aggrieved by an order of the Conservator of Forests in appeal preferred under sub section (1) may, within such time as may be prescribed, prefer a second appeal to the Chief Conservator of Forests who may make such order as he deems fit, after recording the reasons therefor.