Section 39 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
39. Appeals.
(1)An appeal shall lie against the order of the Rent Authority made under this Act to the Rent Court having territorial jurisdiction.(2)An appeal under sub-section (1) shall be preferred within thirty days from the date of the order made by the Rent Authority. Save as otherwise expressly provided in this Act, every order made by the Rent Authority shall, subject to decision in appeal, be final and shall not be called in question in any original suit, application or execution proceedings.
