Section 11(1) in Telangana Atiyat Enquiries Act, 1952
(1)From the original decision of-(a)an Atiyat Deputy Collector, an appeal shall lie to the Atiyat Collector;(b)an Atiyat Collector, an appeal shall lie, to the Nazim Atiyat before the appointed date, and as from that date to the Board of Revenue;(c)the Nazim Atiyat, an appeal shall lie to the Board of Revenue.
