Section 194 in Telangana District Boards Act, 1955
194. Decision of Collector in appeal.
(1)The Collector, after hearing the parties or their pleaders and referring to any part of the proceedings to which reference may be considered necessary, shall record his decision. Such decision may be for confirming, varying or reversing the order from which the appeal is preferred. The Collector may, if he thinks fit by order remand the case. He shall have power to make any order which ought to have been made and make such further order as the case may require. The decision of the Collector on appeal shall be final and no second appeal shall lie therefrom.(2)In every appeal the Collector may award costs in his discretion. Costs awarded to a Board shall be recoverable by the Board as though they were arrears of land revenue due from the appellant. If the Board fails to pay any costs awarded to an appellant within thirty days after the date of the order for the payment thereof, the Collector may order the persons having the custody of the balance of the District Fund to pay the amount.
