Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 32 in Telangana District Boards Act, 1955 32. Orders of the Tribunal to be final and conclusive. - Every order of the Tribunal made under this Act shall be final and conclusive and shall not be called in question in any Court or Tribunal.
