Section 166C in Telangana Land Revenue Act, 1317 F.
166C. [ Review by Government. [Inserted by Act No.27 of 1990.]
(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.(2)The Government may stay the execution of any such decision or order, pending the exercise of their powers under sub-section (1) in respect thereof.(3)The provisions of this section shall apply to any order passed under section 158 or section 166B whether before or after the commencement of the Andhra Pradesh (Telangana Area) Land Revenue (Amendment) Act, 1990 and in the case of an application for review from any person interested in respect of such an order passed prior to such commencement, the period of ninety days specified in subsection (1) shall be computed from the date of such commencement.]
