Section 12 in The Andhra Pradesh Public Security Act, 1992
12. Revision.—
(1)An application for revision shall lie to the High Court, against any order passed by the Government under subsection (1) of Section 7 confirming the notification issued under subsection (1) of Section 3 or against any order of forfeiture under subsection (1) of Section 11 questioning the legality, regularity or propriety thereof.(2)A revision petition under this section shall be filed within a period of thirty days from the date of receipt of the order of the Government referred to in sub-section (1).(3)Every revision petition under this section shall be heard by a Bench of three Judges.
