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 2] [Section 166B] [Entire Act] State of Andhra Pradesh - Subsection Section 166B(3) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 (3)The original order or decision or an authentic copy of the original order or decision sought to be revised shall be filed along with every application for revision.
