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 668] [Entire Act] State of Telangana - Subsection Section 668(1) in Greater Hyderabad Municipal Corporation Act, 1955 (1)An appeal shall lie to the Court of Session from an order passed by a Magistrate under section 667 within thirty days of the date thereof.
