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 78D] [Entire Act] State of Telangana - Subsection Section 78D(a) in Telangana Education Act, 1982 (a)no suit or other proceedings shall be maintained or continued in any Court against the Government or any person or authority whatsoever for approving the appointments otherwise made and all such pending proceedings shall abate forthwith; and
