Section 158(2) in Telangana Land Revenue Act, 1317 F.
(2)[ Subject to the provisions of [the Telangana Board of Revenue Regulation, 1358 F, (Regulation LX of 1358F.).], an appeal shall lie to the Government from any decision or order passed by a Collector or Settlement Commissioner except in the case of any decision or order passed by such officer on second or third appeal] [Sub-section (2) substituted by the A.P.A.O. 1957.].
