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[Cites 0, Cited by 4] [Entire Act]

State of Telangana - Section

Section 287 in Greater Hyderabad Municipal Corporation Act, 1955

287. Appeals.

- An appeal shall lie to the High Court from any decision of the Judge in an appeal under section 282 -
(a)by which a rateable value in excess of rupees two thousand is fixed, and
(b)upon a question of law or usage having the force of law or the construction of a document.