Section 8(1) in Andhra Pradesh Crop Cultivator Rights Rules, 2019
(1)Any person aggrieved by the decision of the Village Secretariat either granting or refusing to grant of CCRS may file an appeal to the Tahsildar of the concerned Mandal in Form-IV (A) or (B) as applicable and the Tahsildar shall dispose the same by summary enquiry within 7 (Seven) days by giving opportunity to both the parties.
