Section 17(3) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
(3)Any person aggrieved by an order made under sub-section (1) may, within seven days from the date of the order, prefer an appeal to the Metropolitan Sessions Judge in the case of twin cities of Hyderabad and Secunderabad and to the Principal District and Sessions Judge, elsewhere.Explanation .—For the purposes of this section,—(i)"document" includes any painting, drawing or photograph or other visible representation;(ii)"newspaper" means any periodical work containing public news or comments on public news;(iii)"news sheet" means any document other than a newspaper containing public news or comments on public news;(iv)"press" means a printing press, and includes all plant, machinery, duplicators, types, implements and other materials used for the purpose of, or in connection with, printing or multiplying documents.
