Section 69 in Telangana Court of Wards Act, 1350 F
69. Appeals.
(1)An appeal shall lie from every order passed under this Act, within sixty days from the date of order whether such order is original or on appeal.(2)An appeal, from an order passed by the Court, shall lie to the [Government] [Substituted for the words 'Sadrul-Moham-i-Mal' (Revenue Minister) by the A.P.A.O. 1957.].(3)An appeal, from an order passed by the [collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] shall lie to the Court.(4)In all other cases the first appeal shall lie to the [collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] but in no case there shall be a third appeal.(5)Sections 161, 163, 164 and 165 of the [Telangana Land Revenue Act, 1317 F] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall apply to appeals under this section.
