Section 20(3) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(3)An appeal shall lie against an order passed by the Tribunal or the Revenue Divisional Officer to the Appellate Tribunal within thirty days of the date of communication of the order, and the Appellate Tribunal shall pass such orders on the appeal as it deems fit and such order shall, subject to revision under section 21, be final.
