Section 11(2) in Hyderabad Atiyat Inquiries Act, 1952
(2)Before the date of the publication of the Hyderabad Atiyat Inquiries (Amendment) Act, 1956, in the Official Gazette, from the appellate decision of an Atiyat Collector, an appeal shall lie to the Nazim Atiyat and from an appellate decision of the Nazim Atiyat to the Board of Revenue whose decision shall be final.
