Section 158(4) in Telangana Land Revenue Act, 1317 F.
(4)[ Subject to the provisions of the Telangana Board of Revenue Regulation, 1358 F' (Regulation LX of 1358F.), if any decision or order is varied or reversed on revision or review in accordance with the provisions hereinafter laid down, an appeal shall lie from the order passed on such revision or review as if such order were an original order or decision] [Sub-section (4) substituted by the A.P.A.O. 1957.].
