Section 160(1) in Telangana Land Revenue Act, 1317 F.
(1)when the appeal is against the order or decision of an officer lower in rank to a [*] [Amended by Act No.III of 1355 Fasli.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 Fasli.] or [Settlement Commissioner] [Substituted for the words 'Madadgar Nazim Paimaish Bandobast or Madagar Nazim Land Records' (the Assistant Commissioner of Survey Settlement or the Assistant Commissioner of Land Records) by A.P.A.O. 1957.], 60 days;
