Section 156 in Telangana District Boards Act, 1955
156. Appeal to Munsiff Magistrate.
(1)An appeal against any notice of demand issued under sub-section (3) of section 147 may be made to the Munsiff-Magistrate within whose jurisdiction the property, occupation or thing in respect of which the sum claimed falls. But no such appeal shall be heard and determined unless-(a)the appeal is brought within 30 days next after service of the notice of demand complained of,(b)an application in writing, stating the grounds on which the claim of the Board is disputed has been made to the Board within thirty days next after the presentation of a bill under sub-section (1) of section 147, and(c)the amount claimed from the appellant has been deposited by him in the office of the Board.(2)No second appeal shall lie from the decision of the Munsiff-Magistrate but his decision shall be subject to revision by the High Court.
