Section 8 in Andhra Pradesh Crop Cultivator Rights Rules, 2019
8. Appeals.
(1)Any person aggrieved by the decision of the Village Secretariat either granting or refusing to grant of CCRS may file an appeal to the Tahsildar of the concerned Mandal in Form-IV (A) or (B) as applicable and the Tahsildar shall dispose the same by summary enquiry within 7 (Seven) days by giving opportunity to both the parties.(2)Any person aggrieved by the decision of the Tahsildar may file a further Appeal before the Sub Collector or Revenue Divisional Officer of the concerned Revenue Division in writing within a period of 7 (Seven) days from the date of receipt of the order of the Tahsildar and the same shall be disposed by summary enquiry within 7 (Seven) days by giving opportunity to both the parties.(3)Any person aggrieved by the decision of the Sub-Collector or RDO, may file a revision before the Joint Collector of the concerned District in writing within a period of 30days from the date of receipt of such order and the same shall be disposed by summary enquiry within 7 (Seven) days by giving opportunity to both the parties.
