Section 10 in The Andhra Pradesh Habitual Offenders Act, 1962
10. Right to make representations against registration, re-registration etc.
(1)Any person deeming himself aggrieved by the registration or re-registration of his name under Section 4 or Section 9 or by an order under sub. section (2) of Section 7 may within the prescribed period make a representation to the Government against such registration, re-registration or order.(2)The Government shall, after considering the representation and giving the aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration or order, as the case may be, and shall, in the case of confirmation record a brief statement of the reasons therefor.
