Section 162 in Telangana Land Revenue Act, 1317 F.
162. Powers of appellate authority.
- The appellate authority may admit the memorandum of appeal after or without calling for the record of the subordinate department or may after calling for the record and hearing the arguments of the appellant summarily dismiss without admitting it: Provided that when the memorandum of appeal is time barred or the decision is non-appealable the record of the subordinate department shall not be called for.(2)If the memorandum of appeal is admitted, a date shall be fixed for the hearing and the respondent informed of it by a notice.(3)The appellate authority may, if the parties be present, after hearing their arguments and if, inspite of the due service of notice, any party be not present, after perusing the existing record:(a)annul, vary, modify or confirm the order or decision of the subordinate department; or(b)order the subordinate department to make further enquiry or take further evidence; or(c)take such further evidence himself or by sending back the case to the subordinate department direct it for its disposal in the manner he may deem fit.
