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 156] [Entire Act] State of Telangana - Subsection Section 156(2) in Telangana District Boards Act, 1955 (2)No second appeal shall lie from the decision of the Munsiff-Magistrate but his decision shall be subject to revision by the High Court.
