Section 5B in Telangana Rights in Land and Pattadar Pass Books Act, 1971
5B. [ Appeal. [Substituted by Act No.20 of 2011.]
(1)An Appeal shall lie against an order passed by the Tahsildar under sub-section (4) of section 5-A, to the Revenue Divisional Officer, within thirty days of the date of communication of the order and the Revenue Divisional Officer shall, after due enquiry pass such order on the appeal as he deems fit.(2)The Revenue Divisional Officer may suo-motu call for record of a case or proceedings from the Recording Authority and inspect it in order to satisfy himself that the order or decision passed or the proceedings taken is regular, legal and proper and make suitable order in that behalf:Provided that no order or decision affecting the rights of the parties shall be made unless the concerned parties are given a notice and hearing and such order, shall, subject to revision under section 9, be final.]
