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 162] [Entire Act] State of Telangana - Subsection Section 162(2) in Telangana Land Revenue Act, 1317 F. (2)If the memorandum of appeal is admitted, a date shall be fixed for the hearing and the respondent informed of it by a notice.
