Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Telangana - Subsection Section 23(4) in Telangana Abolition of Inams Act, 1955 (4)No order of the Government constituting a Special Tribunal under this section shall be called in question in any manner whatsoever.
