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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(4) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(4)The decision of the appellate authority and subject to such decision, an order of the Controller shall be final and shall not be liable to be called in question in any Court of law, except as provided in section 22.