Section 16(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(ii)The Second Taluqdar, Board of Revenue or the Government may of their own accord at any time, or within 3 months from the date of an order in appeal under sub-rule (i) of the application of any party, call for and examine the records relating to such appeal and may pass such orders thereon as they deem fit and proper.
