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State of Telangana - Section

Section 8 in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976

8. Appeal.

- Any person aggrieved by any order or decision of the authorised officer under this Act may appeal to the Revenue Divisional Officer within such period as may be prescribed and the Revenue Divisional Officer shall decide the appeal after following such procedure as may be prescribed.