Section 219 in Andhra Pradesh Rules Under the Registration Act, 1908
219.
An appeal may be summarily rejected by an authority not lower in rank than that from whose order it is preferred to if.(i)it is a repetition of a previous appeal and is made to the same appellate authority by which such appeal has been decided and no new facts or circumstances are adduced which afford grounds for a reconsideration of the case.(ii)it is addressed to the authority to which no appeal lies under these rules.(iii)it is not preferred within two months from the date on which the applicant was informed of the order appealed against and no reasonable cause is shown for the delay, and(iv)it does not comply with the provisions of Rule 218.
