Section 12(1) in The Andhra Pradesh Public Security Act, 1992
(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.
