Section 166C(1) in Telangana Land Revenue Act, 1317 F.
(1)The Government may, at any time, either suo moto, or on application from any person interested, made within ninety days of the passing of an order under section 158 or section, 166B review any such order if it was passed by them under any mistake, whether of fact or of law, or in ignorance of any material fact:Provided that the Government shall not pass any order adversely affecting the interests of any person unless such person has been given an opportunity of making his representation.
