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 69] [Entire Act] State of Maharashtra - Subsection Section 69(1) in The Hyderabad Court of Wards Act, 1350 F (1)An appeal shall lie from every order passed under this Act, within sixty days from the date of order whether such order is original or on appeal.
