Section 11(1)(b) in Hyderabad Atiyat Inquiries Act, 1952

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(b)an Atiyat Collector, an appeal shall lie to the Nazim Atiyat before the appointed date, and as from that date to the Board of Revenue;

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