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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Telangana - Subsection

Section 55(2) in Telangana Housing Board Act, 1956

(2)On receipt of an appeal under sub-section (1), the appellate authority may, after calling for a report from the competent authority and giving the aggrieved person a reasonable opportunity of being heard, pass such order as it thinks fit and such order of the appellate authority shall be final.