Section 42(3) in Telangana Urban Areas (Development) Act, 1975
(3)Any person aggrieved by an order under subsection (1) may appeal to the [Vice-Chairman] [Substituted by Act No.7 of 1984.] of the Authority against that order within thirty days from the date thereof; and the [Vice-Chairman] [Substituted by Act No.7 of 1984.] may after hearing the parties to the appeal either allow or dismiss the appeal or may reverse or vary any part of the order:Provided that where the original order is passed by the [Vice-Chairman] [Substituted by Act No.7 of 1984.] himself the appeal shall lie to the Authority.
