Section 8(7) in Telangana Labour Welfare Fund Act, 1987
(7)Where a claim for payment is refused by the said authority, the employee shall have a right or appeal in the cities of Hyderabad and Secunderabad, to the Court or Small Causes, and elsewhere, to the District Court, and the Board shall comply with any order made by the Court in such appeal. Every appeal under this sub-section shall lie within sixty days from the date or communication of the order of refusal of the said authority.
