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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(2)(a) in Telangana Land Revenue Act, 1317 F.

(a)Where it appears to the reviewing authority that there is no reasonable ground for review he shall reject the application, but before rejecting the application, the person applying for review shall be given an opportunity to produce arguments in support of the application;