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] [Entire Act] State of Telangana - Section Section 44 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956 44. Appeal and revision. - Except as provided in this Act, no appeal or revision application shall lie from any order passed under this Act.
