Section 164 in Telangana Land Revenue Act, 1317 F.
164. [ Final order to be deemed non-appealable. [Section 164 substituted by the A.P.A.O. 1957.]
- Whenever in this Act or any rule or order thereunder, it is declared that a decision or order shall be final, such expression shall be deemed to mean that no appeal lies from such decision or order but, subject to the provisions of the Telangana Board of Revenue Regulation, 1358 F, (Regulation LX of 1358 F.). the Government may under section 166-B, annul, vary or modify even a final order or decision.]
