Section 47(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)an appeal shall lie-(i)from every order passed under sub-section (3) of section 15;(ii)from every order passed under section 24;(iii)from every order passed under section 32;(iv)from every order passed under sub-section (2) of section 40;(v)from every award made under this Act other than an award made in terms of a settlement under sub-section (4) of section 15 or under section 16 or section 37 or' an award before the making of which neither the debtor nor any of the creditors produced evidence to enable the Board to determine the amount of debt due from the debtor;
