Section 11(3) in Telangana Atiyat Enquiries Act, 1952
(3)As from the date referred to in sub-section (2), the appellate decision of an Atiyat Collector, whether passed before or after that date, shall be final and no further appeal or revision shall lie therefrom:Provided that nothing in this sub-section shall be so construed as to affect in any way any appeal pending on that date in the Court of the Nazim Atiyat or the Board of Revenue, and such appeal shall be continued and disposed of and the decision passed therein shall be final and no further appeal or revision shall lie therefrom.
