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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(2) in Telangana Survey and Boundaries Act, 1923

(2)[ Any person affected by a decision under subsection (1) may appeal to the prescribed officer whose decision, with reasons therefor, shall be recorded in writing; and notice of such decision shall be given in the prescribed manner to the parties to the appeal.