- [(1)] [Section 10 re-numbered as sub-section (1) and sub-section (2) Inserted by Act No. 28 of 1956.] The original jurisdiction of Atiyat Courts shall be regulated in the manner specified in the Schedule and the procedure thereof including the time within which and the manner in which appeals may be filed against their decisions under this Act shall be such as may be prescribed.(2)[ All original cases pending in the Court of Nizam Atiyat on the appointed date shall be transferred to the Court of the concerned Atiyat Collector, and all original cases pending on that date in the Court of Atiyat Collector which as from that date fall within the jurisdiction of the Atiyat Deputy Collector shall be transferred to the Court of the concerned Atiyat Deputy Collector, and on such transfer, the Atiyat Collector or the Atiyat Deputy Collector, as the case may be, shall dispose of such cases as if they had been filed in his own Court. If the Atiyat grant involved in any such case falls within the jurisdiction of the Court of more than one Atiyat Collector, or Atiyat Deputy Collector, as the case may be, the Board of Revenue shall determine the Court of the Atiyat Collector or Deputy Collector to which such case shall be transferred. The order of the Board of Revenue in this behalf shall be final and no appeal or revision shall lie therefrom.] [Section 10 re-numbered as sub-section (1) and sub-section (2) Inserted by Act No. 28 of 1956.][11. Appeals:. - (1) From the original decision of:(a)an Atiyat Deputy Collector, an appeal shall lie to the Atiyat Collector;(b)an Atiyat Collector, an appeal shall lie, to the Nizam Atiyat before the appointed date, and as from that date to the Board of Revenue;(c)the Nizam Atiyat, an appeal shall lie to the Board of Revenue.(2)Before the date of the publication of the Hyderabad Atiyat Enquiries (Amendment) Act, 1956, in the Official Gazette, from the appellate decision of an Atiyat Collector, an appeal shall lie to the Nizam Atiyat and from an appellate decision of the Nizam Atiyat to the Board of Revenue whose decision shall be final.(3)As from the date referred to in sub-section (2), the appellate decision of an Atiyat Collector, whether passed before or after that date, shall be final and no further appeal or revision shall lie therefrom:Provided that nothing in this sub-section shall be so construed as to affect in any way any appeal pending on that date in the Court of Nizam Atiyat or the Board of Revenue, and such appeal shall be continued and disposed of, and the decision passed therein shall be final and no further appeal or revision shall lie therefrom.(4)All appeal cases pending in the Court of the Nizam Atiyat on the appointed date, shall be transferred to the Board of Revenue and on such transfer the Board of Revenue shall dispose of such cases as if they had been filed in the Board of Revenue. The decision of the Board of Revenue shall be final and no appeal or revision shall lie therefrom.] [Substituted by Act No. 28 of 1956.]Miscellaneous
