Section 21(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)An appeal against every order of the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by G.O.Ms.No. 36, Revenue dated 15-1-1994 ] either making an amendment in the Record of Rights or refusing to make such amendment shall lie under sub-section (5) of Section 5 of the Act, to the Revenue Divisional Officer/Sub-Collector/Assistant Collector or such authority as may be notified by the Commissioner.
