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State of Telangana - Section

Section 192 in Telangana District Boards Act, 1955

192. Limitation for appeal.

- An appeal under section 191 shall not be admitted unless it is preferred within 60 days from the date of the order appealed from:Provided that an appeal may be admitted after the said period if the appellant satisfies the Collector that he had sufficient cause for not preferring the appeal within that period.