Section 165 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
165. Propriety or reconsideration of order passed on motion of incompetent officer.
- If in any case on the motion of any officer who is not competent to deal with it, a superior competent officer passes any order in the first instance, nothing shall prevent such competent officer, on the application of any party, to reconsider the said order and modify, annul, or vary it and such modification, annulment or variation shall be deemed to be in the first instance.
