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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(6) in Telangana Land Revenue Act, 1317 F.

(6)No order or decision shall be reviewed which affects the mutual rights of the raiyot unless an application is filed by some party to the case and such application for review shall not be admitted unless it is filed within 90 days from the date of the order or decision.