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State of Telangana - Section

Section 20 in Telangana Borstal Schools Act, 1925

20. Appeal and revision.

- For purposes of appeal and revision under the Code of Criminal Procedure, 1898, a sentence of detention under section 8 of this Act shall be deemed to be a sentence of imprisonment for the same period.Any person affected by an order of the Inspector- General under this Act may appeal to the State Government whose orders shall be final.