Section 17 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
17. Revision to High Court:
(1)The period for filling an application for revision to the High Court shall be For the words(30 days), the words, (90 days) substituted by [ninety days] [G.O.Ms.No.13, Revenue (G), dated 4-1-1985 vide A.P. Gazette RS to Pt. II(Ext.), dated 5-1-1985. ] from the date of communication of the order and every such application for revision shall be a Court-fee stamp of five rupees, if the value of the proceeding to which the order sought to be received relates, does not exceed Rs. 1000 and often rupees if it exceeds Rs. 1,000.(2)The rules issued by the High Court, from time to time for filling applications for revisions before it shall apply mutatis mutandis to an application for revision under the Act.
