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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(1) in Telangana Forest Act, 1967

(1)Where a claim is rejected wholly or in part, the claimant may, within ninety days from the date of the order under sub-section (1) of section 10 and within sixty days from the date of the order under sub-section (1) of section 11, prefer an appeal to the district court having jurisdiction in respect of such rejection only.