Section 15(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(2)Every appeal shall set forth concisely the grounds thereto and shall be accompanied by an authentic copy of the order appealed against and sufficient number of spare copies of the appeal petition, for service on the officer authorised by the Government in this behalf, the Principal Government Pleader of the district and the respondents mentioned therein.
