Section 5B(1) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(1)An Appeal shall lie against an order passed by the Tahsildar under sub-section (4) of Section 5-A, to the Revenue Divisional Officer, within thirty days of the date of communication of the order and the Revenue Divisional Officer shall, after due enquiry pass such order on the appeal as he deems fit.
