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[Cites 0, Cited by 1] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Indian Telegraph Act, 1885

(2)An appeal from the determination of the officer so appointed shall lie to the [Central Government] [Substituted by A.O.1937, for "Local Government".]; and the order of the [Central Government] [Substituted by A.O.1937, for "Local Government".] shall be final.Provisions applicable to other property