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State of Telangana - Section

Section 166A in Telangana Land Revenue Act, 1317 F.

166A. Application of Limitation Act.

- The provisions of the [Indian Limitation Act, 1908, (Central Act 9 of 1908.)] [Substituted for the reference 'Hyderabad Limitation Act' by the A.P.A.O. 1957.] shall, as far as possible, apply to every memorandum of appeaI and application for review under this Act.