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 37A] [Entire Act] State of Telangana - Subsection Section 37A(3) in Telangana Revenue Recovery Act, 1864 (3)If a person applies under section 38 to set aside the sale of immovable property he shall not, unless he withdraws such application, be entitled to make an application under this section.]
