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 283] [Entire Act] State of Telangana - Subsection Section 283(3) in Telangana Panchayat Raj Act, 2018 (3)An appeal shall lie within thirty days from any decision of the Commissioner under this section to the Government whose decision thereon shall be final.
