Section 656 in Greater Hyderabad Municipal Corporation Act, 1955
656. Appeals against decision of the Judge regarding payment of expenses for works executed.
- An appeal shall lie to the High Court from a decision of the Judge regarding the amount or payment of expenses for any work executed, when the amount of the claim in respect of which the decision is given exceeds rupees two thousand:Provided that no such appeal shall be heard by the High Court unless it is filed within thirty days from the date of the decision of the Judge.(2)The decision of the Judge regarding the amount or payment of expenses for any work executed, if no appeal is filed under this section, and the decision of the High Court in such appeal if an appeal is filed, shall be final.(3)When an appeal is filed under sub-section (1) in respect of a decision regarding the amount or payment of expenses for any work executed, the Commissioner shall defer proceedings for the recovery of the amount determined by the Judge to be due pending the decision, shall proceed to recover only such amount, if any, as shall be thereby determined to be due.Proceeding before the Judge.
