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 32] [Entire Act] State of Telangana - Subsection Section 32(4) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956 (4)An appeal against the decision of the Consolidation Officer under this section shall lie to the Collector within the prescribed time.
