Section 15 in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960
15. Execution of orders.
- Every order made under section 10, section 12, section 13 or section 14 and every order passed on appeal under section 20, or on revision under section 22 and every order as to costs under section 21 shall be executed by the Controller:Provided that an order passed in execution under this section shall not be subject to an appeal, but shall be subject to revision under section 22.
