Section 345 in Andhra Pradesh Municipalities Act, 1965
345. Appeals.
(1)An appeal shall lie to the council from--(a)any notice issued or other action taken or proposed to be taken by the Chairperson, Commissioner, municipal health officer or any other officer of the municipality--(i)under Sections 140, 150, 157 to 161 (both inclusive) sub-sections (1) and (3) of Section 217, Sub-section (3) of Section 228, Subsection (1) of Section 231, sub-section (1) of section 232, Sub-section (1) of Section 237 and Sections 239, 250, 261 and 262;(ii)under any bye-law concerning house drainage and the connection of house drains with municipal drains or connections with municipal water supply or lighting mains; or(b)any order of the Commissioner, municipal health officer or any other officer of the municipality granting or refusing a licence or permission; or(c)any order of the Commissioner made under Section 212 refusing to approve the site for building, or under sub-section (6) of Section 344 suspending or revoking a licence; or(d)any other order of the Commissioner, municipal health officer or any other officer of the municipality that may be made appealable by rules under Section 326.(2)The decision of the council on an appeal referred to it under sub-section (1) shall be final.(3)An appeal under this section shall be presented and disposed of in the manner prescribed and no court-fee shall be chargeable therefor.
