Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 462A] [Entire Act] State of Telangana - Subsection Section 462A(10) in Greater Hyderabad Municipal Corporation Act, 1955 (10)No court shall have jurisdiction in any matter for which provision is made in this Chapter for appeal to the Tribunal.]
