Section 164 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
164. Final order to be deemed non appealable.
- Whenever in this Act or any rule or order made thereunder, it is declared that a decision or order shall be final, such expression shall be deemed to mean that no appeal lies from such decision or order but, subject to the provisions of the Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358F (Regulation LX of 1358F). the Government may under Section 166 B, annul, vary or modify even a final order or decision.
