Section 11 in Telangana Atiyat Enquiries Act, 1952
11. [ Appeals. [Section 11 substituted by Act XXVIII of 1956.]
(1)From the original decision of-(a)an Atiyat Deputy Collector, an appeal shall lie to the Atiyat Collector;(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;(c)the Nazim Atiyat, an appeal shall lie to the Board of Revenue.(2)Before the date of the publication of the Hyderabad Atiyat Enquiries (Amendment) Act, 1956, in the Official Gazette, from the appellate decision of an Atiyat Collector, an appeal shall lie to the Nazim Atiyat and from an appellate decision of the Nazim Atiyat to the Board of Revenue whose decision shall be final.(3)As from the date referred to in sub-section (2), the appellate decision of an Atiyat Collector, whether passed before or after that date, shall be final and no further appeal or revision shall lie therefrom:Provided that nothing in this sub-section shall be so construed as to affect in any way any appeal pending on that date in the Court of the Nazim Atiyat or the Board of Revenue, and such appeal shall be continued and disposed of and the decision passed therein shall be final and no further appeal or revision shall lie therefrom.(4)All appeal cases pending in the Court of the Nazim Atiyat on the appointed date, shall be transferred to the Board of Revenue and on such transfer the Board of Revenue shall dispose of such cases as if they had been filed in the Board of Revenue. The decision of the Board of Revenue shall be final and no appeal or revision shall lie therefrom.]Miscellaneous.
