Section 55(4) in Telangana Housing Board Act, 1956
(4)For the purposes of this Chapter, the appellate authority shall be [the Chief Judge of the City Civil Court, Hyderabad] [Substituted by Act No.15 of 1962.] if the Board premises in respect of which the appeal is to be preferred are situated [in the cities of Hyderabad and Secunderabad] [Substituted by Act No.15 of 1962.], and, if such premises are situated elsewhere, the District Judge within whose jurisdiction such premises are situated.
