Section 162(3) in Telangana Land Revenue Act, 1317 F.
(3)The appellate authority may, if the parties be present, after hearing their arguments and if, inspite of the due service of notice, any party be not present, after perusing the existing record:(a)annul, vary, modify or confirm the order or decision of the subordinate department; or(b)order the subordinate department to make further enquiry or take further evidence; or(c)take such further evidence himself or by sending back the case to the subordinate department direct it for its disposal in the manner he may deem fit.
