Section 3(3) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
(3)(a)Subject to such conditions as may be prescribed, an appeal against any decree or order under subsection (2), shall lie within such times as may be prescribed-(i)if the decree or order was passed by the Agent, to the State Government;(ii)if the decree or order was passed by the Agency Divisional Officer, to the Agent; and(iii)if the decree or order was passed by any other officer, to the Agency Divisional Officer or Agent, as may be prescribed.(b)The appellate authority may entertain an appeal on sufficient cause being shown after the expiry of the time limit prescribed therefor.
