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 69] [Entire Act] State of Telangana - Subsection Section 69(4) in Telangana Court of Wards Act, 1350 F (4)In all other cases the first appeal shall lie to the [collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] but in no case there shall be a third appeal.
