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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(c) in Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955

(c)The decision of the District Collector under clause (b), and in case where no appeal has been preferred the decision of the Collector under clause (a), shall, subject to provisions of this Act, be final and shall not be liable to be questioned in a court of law.