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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Telangana - Subsection

Section 7A(3) in Telangana Land Encroachment Act, 1905

(3)Notwithstanding anything in this Act, but subject to the provisions of section 12A, any order of eviction passed by the District Collector under sub-section (1) shall be final and shall not be questioned in any court.]