Section 15(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)Every appeal under Section 20 shall be in writing and shall bear a Court-fee stamp of Rs. 10. It shall be present in person or by an authorised agent in the office of the Appellate Tribunal [or of the Tribunal at any of the District headquarters falling within the jurisdiction of the Appellate Tribunal] [Inserted by G.O.Ms.No. 1320(Rev), dated 11-12-1976.] or sent by the registered post or recorded delivery with acknowledgement due addressed to the Appellate Tribunal :Provided that no Court-fee stamp shall be affixed to any appeal filed by or on behalf of the Government.[(1-A) Every appeal presented in the office of the Tribunal at the district head quarters under sub-rule ( I ) shall be transmitted by the Tribunal to the Appellate Tribunal immediately.] [Inserted by G.O.Ms.No. 1320(Rev), dated 11-12-1976.]
