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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(2)(c) in Telangana Land Revenue Act, 1317 F.

(c)Where such application is on the ground of the discovery of new and important matter or evidence which the applicant alleges was not within his knowledge or could not be produced by him till the order or decision was passed, it shall not be granted unless such allegation is fully proved.