Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Telangana - Subsection Section 13(1) in Telangana Atiyat Enquiries Act, 1952 (1)Except as provided in this Act, the decision of an Atiyat Court shall be final and shall not be questioned in any Court of Law.
