Section 42(3) in Andhra Pradesh Urban Areas (Development) Act, 1975
(3)Any person aggrieved by an order under sub-section (1) may appeal to the Vice-Chairman of the Authority against that order within thirty days from the date thereof, and the Vice-Chairman may after hearing the parties to the appeal either allow or dismiss the appeal or may reverse or vary any part of the order ;Provided that where the original order is passed by the Vice-Chairman himself the appeal shall lie to the Authority.
