Section 20 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
20. Appeal and revision.
(1)A party aggrieved by any order passed by the Jagir Administrator under this Regulation may appeal against the order to Government or to such authority as Government may appoint in this behalf.(2)An appeal under sub-section (2) shall be filed within 60 days of the date on which the aggrieved party is informed of the order against which he appeals :Provided that the Appellate Authority may for sufficient cause entertain an appeal filed after the expiration of the said 60 days.(3)Government or such authority as Government may appoint in this behalf may revise any order passed by the Jagir Administrator :Provided that no order adversely affecting any person shall be passed in revision without giving that person an opportunity of being heard.
