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[Cites 0, Cited by 0] [Section 656] [Entire Act]

State of Telangana - Subsection

Section 656(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)The decision of the Judge regarding the amount or payment of expenses for any work executed, if no appeal is filed under this section, and the decision of the High Court in such appeal if an appeal is filed, shall be final.