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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Telangana - Subsection

Section 90(2) in Telangana Tenancy and Agricultural Lands Act, 1950

(2)From every original order other than an interim order passed by the Collector, an appeal shall lie to the Board of Revenue and the order of the Board of Revenue on such appeal shall be final.