Section 26 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
26. Appeals to the Special Tribunals:.
- Any person aggrieved by any decision of the Collector under Sections 19, 20, 21 or 22 within thirty days from the date of decision, or such further time as the Special Tribunal may for sufficient cause allow, appeal to the Special Tribunal.
