Section 18 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
18. Review.
(1)An application for the review of the order passed by the Court shall be preferred within thirty days from the date of the order of which the review is sought.(2)Review application shall be decided ordinarily by the same members who have passed the order or judgment under review. If however the member ceases to hold office, the Chairman shall nominate any other member in his place to hear the review petition. In cases where the Chairman who happened to be the member of the Bench ceases to hold office, his successor shall hear the review petition.
