Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 162 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 162. Powers of appellate authority. - (2) If the memorandum of appeal is admitted, a date shall be fixed for the hearing and the respondent informed of it by a notice.
