Section 10 in Telangana Land Encroachment Act, 1905
10. Appeal.
(1)An appeal shall lie (a) to the Collector from any decision or order passed by a Tahsildar or Deputy Tahsildar under this Act, and (b) to the District Collector from any decision or order of a Collector passed otherwise than on appeal, and (c) to the Board of Revenue from any decision or order of a District Collector passed otherwise than on appeal. There shall be no appeal against a decision or order passed by the Collector or the District Collector on appeal, but the District Collector may revise any decision or order passed by a Deputy Tahsildar, Tahsildar or Collector under this Act, and the Board of Revenue [XXX] [The words 'or the Local Government' were omitted by Madras Act V of 1936.] may revise any decision or order passed by any officer under this Act.(2)Pending the disposal of any appeal or petition for revision under this Act, the Collector, [the District Collector or the Board of Revenue] [These words were substituted for the words 'the District Collector, the Board of Revenue or the Local Government' by Madras Act V of 1936.], as the case may be, may suspend the execution of the order appealed against or sought to be revised.
