Section 167 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
167. Appeals against orders:
- All appeals arising against the Orders made on petitions under Special Acts such as: (1) Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960; (2) Andhra Pradesh Co-operative Societies Act, 1964; (3) Andhra Pradesh Municipalities Act, 1965, etc., shall be registered as Civil Miscellaneous Appeals and entered in the Civil Register No. 4.
