Section 5(5) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(5)Against every order of the [Mandal Revenue Officer] [Substituted for 'Recording Authority' by AP Act 9 of 1994, w.r.e.f. 31-10-1993.] either making an amendment in the record of rights or refusing to make such an amendment, [an appeal shall lie to the Revenue Divisional Officer or such authority as may be prescribed] [Substituted for the words 'as appeal shall lie to such authority as may be prescribed' by Act 1 of 1989, w.e.f. 4-3-1989.], within a period of sixty days from the date of communication of the said order and the decision of the appellate authority thereon shall subject to the provisions of Section 9, be final.
