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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(2) in Telangana Housing Board Act, 1956

(2)In proceedings under this Chapter, the competent authority shall have the same powers as are vested in a Civil Court when trying a suit, and the appellate authority shall have the same powers as are vested in a Civil Court when hearing an appeal, under the Code of Civil Procedure, 1908 (5 of 1908).