Section 166B in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
166B. Revision.
- (2) Every Revenue Officer lower in rank to a Collector or Settlement Commissioner may call for the records of a case or proceedings for a subordinate department and satisfy himself that the order or decision passed or the proceedings taken is regular, legal and proper and if, in his opinion, any order or decision or, proceedings should be modified or annulled, he shall put up the file of the case with his opinion to the [*] Collector [*] or Settlement Commissioner as the case may be. Thereupon the [***] Collector or Settlement Commissioner may pass suitable order under the provisions of sub section (1).(3)The original order or decision or an authentic copy of the original order or decision sought to be revised shall be filed along with every application for revision.
