Section 12F(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)The Director of Marketing may suo motu, [or on an application made by the petitioner, after exhausting the opportunity under section 12-E] [Substituted 'or on an application made to him' by Act No. 14 of 2015, dated 8.10.2015.] call for and examine the record the any order passed or proceeding recorded by any authority or person authorized by it, under the provisions of this Act for the purpose of satisfying himself as to the legality or propriety of such order or as to the regularity of such proceeding and may pass such order in reference thereto as he thinks fit:Provided that every application for the exercise of the powers under this section shall be preferred within thirty days from the date on which the order or proceedings was communicated to the applicant.
