Section 5(6) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
(6)Any order passed by the Collector under sub-section (5), and in case where no appeal is filed, any order passed by the Revenue Court under sub-section (3), shall be final and every such order shall have the same effect as a decree of Civil Court and shall be executable by the Revenue Court.
