Section 62(2) in Andhra Pradesh Education Act, 1982
(2)Any person aggrieved by an order made under sub-section (1) may, within thirty days from the date of communication of the order, make an application to the Principal Civil Court of original jurisdiction within the local limits of whose jurisdiction the educational institution is situated, for the variation or reversal of such order and thereupon such Court may confirm, modify or reverse such order.
