Section 21A(3) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(3)The Government may, on the application of any person aggrieved by any order made under sub-section (1) or sub-section (2), cancel or modify such order, if such application is made within sixty days from the date of the communication, to him of the order made under sub-section (1) or sub-section (2), as the case may be.
