Section 11(1) in Telangana Survey and Boundaries Act, 1923
(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.
