Section 27 in Telangana Abolition of Inams Act, 1955
27. Appeal to the High Court.
(1)Any person aggrieved by any order of the Collector made under sub-section (1) of section 18 or by any decision of the Special Tribunal under section 25 and 26 may, within three months from the date of the order or decision of such further time as High Court may for sufficient cause allow, appeal to the High Court; and the High Court shall pass such order on the appeal as it thinks fit:Provided that the total compensation payable in respect of any inam shall not be reduced by the High Court without giving every inamdar concerned and every person, who has made an application under sub-section (2) of section 17 a reasonable opportunity of being heard.
