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[Cites 0, Cited by 2] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(1) in Telangana Town-Planning Act, 1920

(1)Any party aggrieved by any decision of the arbitrator under clause (c) or clause (d) of sub-section (1) of section 27 may within three months from the date of the communication of such decision appeal to the District Judge concerned [XXX].