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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Telangana - Subsection

Section 67(ii) in Telangana Court-fees and Suits Valuation Act, 1956

(ii)application or petition to a Collector or other officer making a settlement of land revenue, or to the Board of Revenue relating to matters connected with the assessment of land, or with the ascertainment of rights thereto or interest therein, if presented previous to the final confirmation of such settlement;