Section 166 in Andhra Pradesh Rules Under the Registration Act, 1908
166.
(i)An appeal under Section 72 shall be presented either by the appellant or by a certified pleader duly authorised on his behalf by a vakalat attested in the manner prescribed in the Civil Rules of Practice applicable to Muffasil Civil Courts or by an agent holding a Power of Attorney authenticated as laid down in Section 33.(ii)An application under Section 73 shall be presented in person by the party or by an agent holding a Power-of-Attorney authenticated as aforesaid.(iii)An appeal or an application shall not be accepted or acted upon if sent by post.
