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 2] [Entire Act] State of Telangana - Subsection Section 2(g) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976 (g)'suit' or 'application' does not include an appeal from a decree or order passed in a suit or application or an application for revision or review.
