Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24A] [Entire Act] State of Andhra Pradesh - Subsection Section 24A(5) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950. (5)An appeal shall lie from every order passed by the Commission to the Collector whose order thereon shall be final.
