Section 8 in Telangana Prevention of Begging Act, 1977
8. Court's finding regarding age to be final.
- Where a court has arrived at a finding regarding the age of a person dealt with by it under section 5, such age shall, for the purpose thereof be deemed to be his true age, and no order or judgment of the court shall be deemed to be invalid or be liable to be questioned in appeal or revision on the ground that the age of such person was not correctly determined by the court.
