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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Telangana - Subsection

Section 90(1) in Telangana Tenancy and Agricultural Lands Act, 1950

(1)From every order other than an interim order passed by the Tahsildar or the Deputy Collector or the Tribunal under this Act, an appeal shall lie to the Collector and the orders of the Collector on such appeal shall be final.