Section 19(13) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
(13)Appeals under this chapter:-(i)Any person aggrieved by an order of the Registration Authority refusing to grant a Registration Certificate or revoking a Registration Certificate, may within 30 days of receipt of order, prefer an appeal to the concerned District Collector (Appellate Authority), who shall decide it after hearing both the parties with in a period of 3 months.(ii)Any party aggrieved by the order of the Appellate Authority may, within a period of 30 days, file a revision petition before the Commissioner, Disabled Welfare and Senior Citizens (Re-visional Authority), whose order shall be final.(iii)Serving of notices to the aggrieved person/NGO by the Registration Authority/ Appellate Authority/ Re-visional Authority shall be as per the provisions of the Code of Civil Procedure 1908.
