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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Telangana - Subsection

Section 159(1) in Telangana Land Revenue Act, 1317 F.

(1)order for exemption from period of limitation for a memorandum of appeal or application for review under [section 5 of the Indian Limitation Act, 1908, (Central Act 9 of 1908.)] [Substituted for the reference 'section 5 of the Hyderabad Limitation Act' by the A.P.A.O. 1957.].