Section 16(1) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
(1)An appeal under sub-section (3) of Section 7A of the Act shall be preferred in the form of a Memorandum in Form VIII signed by the appellant or his advocate and presented to the Registrar. The Memorandum shall set forth concisely and under distinct heads, the grounds of objection to the order appealed against and the precise relief sought for.
