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[Cites 0, Cited by 0] [Section 166(1)] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(1)(a) in Telangana Land Revenue Act, 1317 F.

(a)when some new and important matter or evidence has been discovered which the applicant even after due diligence, could not know or adduce till the order or decision was passed; or