Section 13 in Telangana Victim Compensation Scheme, 2015
13. Appeal.
(a)Any victim aggrieved of the denial of compensation/ insufficiency of the award by the District Legal Services Authority may file an appeal before the State Legal Services Authority within a period of ninety days from the date of award:Provided that the State Legal Services Authority, if satisfied, for the reasons to be recorded in writing, may condone the delay in filing the appeal.(b)The State Legal Services Authority shall dispose of the appeal within a period of 90 days after the service of notices to the parties.[Additional Chapter] [Added by Notification No. G.O.Ms. No. 9, Law (LA, LA&J, Home Court B) Department, dated 28.2.2019. (w.e.f. 7.3.2015)] (Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes)
