Section 166(1) in Telangana Land Revenue Act, 1317 F.
(1)Every Revenue officer may, either himself or on the application of any party when the application is accompanied by the original order or decision or by an authentic copy of such order or decision against which the review is desired, review the order or decision passed by him or his predecessor and make such order as he may deem fit:Provided that an application for review shall be made on the following grounds only:-(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(b)when some mistake or omission, by reason of which the applicant has suffered loss, is apparent on the face of order or decision; or(c)when there is some other reasonable ground for review.
