Section 16 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
16. Appeal and Revision:
(i)On an order passed by the Tahsildar or the officer authorised by Government in this behalf under the provision of Rule 15, an appeal shall lie to the Second Taluqdar of the area within one month from the date of such order.(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.(iii)The Tahsildar shall amend the entries in the Provisional Record of Tenancies in accordance with the orders in appeal under sub-rule (i) under his signature or revision under sub-rule (ii) and shall communicate copies of the entries so amended to the Patwari who shall thereupon alter the relevant entry in his copy of the Provisional Record of Tenancies accordingly.
