Section 63A in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
63A. Decision under Section 63 to have over-riding effect.
- Notwithstanding any judgment, decree or order of a Court, tribunal or other authority(a)the decision of -(i)the Settlement Officer under Section 63, if no appeal or revision is preferred;(ii)the Director, if no revision is filed;(iii)the Board of Revenue in revision;(b)Where a final decision as aforesaid is given under Section 63 either before or after an order is passed, or a decision is given by any tribunal or other authority under Section 11 or Section 15, the said final decision shall prevail over such order or decision of the tribunal or other authority.
