Section 158(1) in Telangana Land Revenue Act, 1317 F.
(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.
