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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(2)The order of the District Collector on such appeal or the order of the Revenue Divisional Officer under subsection (1) of section 77 where no appeal is preferred, shall be final, and shall not be liable to be questioned in any Court of law.