Section 47 in Telangana Jagirdars Debt Settlement Act, 1952
47. Appeals.
- Notwithstanding anything contained in any other law and save as otherwise provided in section 55,(1)an appeal shall lie-(i)from every order passed under sub-section (3) of section 15;(ii)from every order passed under section 24;(iii)from every order passed under section 32;(iv)from every order passed under sub-section (2) of section 40;(v)from every award made under this Act other than an award made in terms of a settlement under sub-section (4) of section 15 or under section 16 or section 37 or' an award before the making of which neither the debtor nor any of the creditors produced evidence to enable the Board to determine the amount of debt due from the debtor;(2)an appeal from the Board shall lie to the High Court and such appeal shall be filed within 60 days of the decision or award of the Board computed in the manner prescribed in the Indian Limitation Act, 1908, so far as applicable;(3)no second appeal shall lie against any decision, order or award of the Board under this Act.
