Section 11 in Telangana Survey and Boundaries Act, 1923
11. Appeals against orders under section 9 or 10.
(1)Any person affected by a decision under [section 9 or 10] [Substituted for the words and figures 'section 8, 9 or 10' by the Andhra Pradesh Survey and Boundaries (Amendment) Act, 1952 (Act X of 1952).] may appeal to the prescribed officer. The decision of the appellate authority with reasons therefor shall be recorded in writing and notice of such decision shall be given in the prescribed manner to the parties to the appeal. Any modification of the survey officer's decision, ordered by the appellate authority, shall be noted in the record prepared under section 9 or 10 as the case may be.(2)[A copy of the order and a copy of the map recording the boundaries as determined under section 9, 10 or 11 (1) shall be furnished to any person interested in such order or map] [Substituted by the Andhra Pradesh Survey and Boundaries (Validation) Act, 1924 (Act II of 1925) (deemed to have been in force w.e.f.29.05.1923.)] as the case may be on his application and at his cost.
