Section 160 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
160. Period of Limitation.
- Except as otherwise provided in this Act the period of limitation for the appeal preferred under Section 158 shall be as follows:(1)when the appeal is against the order or decision of an officer lower in rank to a [*] Collector [*] or Settlement Commissioner, 60 days;(2)in all other cases, 90 days.
