Section 5(5) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(5)Against every order of the recording authority either making an amendment in the record of rights or refusing to make such amendment, [an appeal shall lie to the Revenue Divisional Officer or such authority as may be prescribed] [Substituted by Act No.1 of 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.
