Section 191 in Telangana District Boards Act, 1955
191. Appeals to Collector against certain orders.
- An appeal shall lie to the Collector from-(a)an order under clause (iv) of sub-section (3) of section 48;(b)an order of assessment of any tax under Chapter X other than the local cess, passed after giving the assesses an opportunity to submit their objections and after hearing the objections, if any, made by them;(c)an order of refusal to refund any tax mentioned in clause (b);(d)an order suspending or cancelling the licence of a private market under section 124;(e)an order with regard to sources of water under sections 84, 85, 86 and 88;(f)an order under section 102 requiring permission to erect or re-erect any building or to construct, establish or install any factory, machinery or manufacturing plant or requiring any building, alteration, addition construction, establishment or installation to be altered, demolished or removed, as the case may be;(g)an order of surcharge under para (e) of clause (xx) of sub-section (2) of section 200.
