Section 31(3) in Telangana Urban Areas (Development) Act, 1975
(3)In disposing of an appeal, the Tribunal may, after giving the appellant an opportunity of making his representation-(a)in the case of an order or decision of assessment of development charges-(i)confirm, reduce, enhance, or annul such assessment;(ii)set aside such assessment and direct the Authority to make a fresh assessment after such further inquiry as may be directed; or(iii)pass such other orders as it may think fit, or(b)in the case of any other order or decision, confirm, cancel or vary such order or decision:Provided that at the hearing of any appeal against an order or decision of the Authority, the Authority shall have the right to be heard.
