Section 11 in Telangana Objectionable Performances Prohibition Act, 1956
11. Appeal to High Court.
(1)Any person aggrieved by an order under sub-section (1) of section 3 or under sub-section (1) or sub-section (3) of section 4, may, within sixty days of the date of the publication of such order under sub-section (3) of section 3, or, as the case may be, within sixty days of the date on which an order under sub-section (1) or sub-section (3) of section 4 is made, prefer an appeal to the High Court; and upon such appeal, the High Court may pass such order as it deems fit confirming, varying or reversing the order appealed from, and may pass such consequential or incidental orders as may he necessary.(2)Every such appeal shall be heard by a Bench of not less than two Judges.
