Section 166 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
166. Review.
- (3) Where in the opinion of a ... Settlement Commissioner or the Collector [*] the review of an order or decision not passed by him is necessary or when any other Revenue officer, below the rank of a [*] Collector [***] Settlement Commissioner desires to review an order or decision whether passed by him or his predecessor every such officer shall before granting the application for review obtain the sanction of such officer or higher department whose immediate subordinate he may be.(4)No order or decision shall be modified or annulled on review unless all the parties to the case to be affected are summoned and heard against the order or decision under review.(5)When a memorandum of appeal or application for revision has been filed against any order or decision, such order or decision shall not be reviewed.(6)No order or decision shall be reviewed which affects the mutual rights of the ryot unless an application is filed by some party to the case and such application for review shall not be admitted unless it is filed within 90 days from the date of the order or decision.(7)When an order or decision has been disposed of in appeal or revision, no Revenue officer lower in rank to the authority hearing the appeal or revision shall be competent to review such order or decision.(8)For purposes of this section, the [*] Collector [*] shall be deemed to, be the successor of every such Revenue officer in the district as may not be present within the limits of the district or who has ceased to have powers in the Revenue Department: Provided that his successor has not been appointed.(9)Orders passed in review shall on no account be reviewed.
