Section 69 in The Hyderabad Court of Wards Act, 1350 F
69. Appeals.
(1)An appeal shall lie from every order passed under this Act, within sixty days from the date of order whether such order is original or on appeal.(2)An appeal, from an order passed by the Court, shall lie to the [Government] [Substituted by A.O., 1956.].(3)An appeal, from an order passed by the [Collector] [Substituted by A.O., 1956.], shall lie to the Court.(4)In all other cases the first appeal shall lie to the [Collector] [Substituted by A.O., 1956.] but in no case there shall be a third appeal.(5)Sections 161, 163, 164 and 165 of the Hyderabad Laiid Revenue Act No. VIII of 1317 F. shall apply to appeals under this section.
