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[Cites 0, Cited by 1] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(7) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(7)Any person aggrieved by an order of the Metropolitan Commissioner / Vice-Chairperson made under sub-section (3) may, within fifteen days from the date of receipt of the order, prefer an appeal against the order to the Tribunal appointed under section 92 of the Act.