Section 12(2)(c) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(c)The decision of the Revenue Court under clause (b), and where no appeal is filed the decision of the Tahsildar under Clause (a), shall be final

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