Section 158 in Telangana Land Revenue Act, 1317 F.
158. Appeal from order of Revenue officer.
(1)Except as otherwise provided in this Act or any other law for the time being in force, an appeal shall lie against any decision or order passed by a Revenue officer under this Act or any other law for the time being in force, to his immediate superior officer, whether such decision or order may have been passed in the exercise of original jurisdiction or on appeal.Explanation. - For the purposes of this section superior officer with reference to the and orders of Tahsildars shall mean the [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.] concerned, or the [Deputy or Assistant [***] [Substituted for the words 'Duwam Taluqdar (Second Taluqdar)' by the A.P.A.O. 1957.] Collector] entrusted with the control of the Taluqa and specially invested by the [Government] [Amended by Act No.III of 1308 F.] with powers to hear appeals against the decisions and orders of Tahsildars subordinate to him.(2)[ Subject to the provisions of [the Telangana Board of Revenue Regulation, 1358 F, (Regulation LX of 1358F.).], an appeal shall lie to the Government from any decision or order passed by a Collector or Settlement Commissioner except in the case of any decision or order passed by such officer on second or third appeal] [Sub-section (2) substituted by the A.P.A.O. 1957.].(3)When on account of promotion or change of designation, an appeal against any decision or order lies under this section to the same officer who has originally passed the decision or order appealed against, the appeal shall lie to the officer competent under this section to hear appeals against the decisions of the said officer.(4)[ Subject to the provisions of the Telangana Board of Revenue Regulation, 1358 F' (Regulation LX of 1358F.), if any decision or order is varied or reversed on revision or review in accordance with the provisions hereinafter laid down, an appeal shall lie from the order passed on such revision or review as if such order were an original order or decision] [Sub-section (4) substituted by the A.P.A.O. 1957.].
