Section 159 in Telangana Land Revenue Act, 1317 F.
159. appealable orders.
- The following orders shall be non-appealable:-(1)order for exemption from period of limitation for a memorandum of appeal or application for review under [section 5 of the Indian Limitation Act, 1908, (Central Act 9 of 1908.)] [Substituted for the reference 'section 5 of the Hyderabad Limitation Act' by the A.P.A.O. 1957.].(2)order rejecting an application for revision or review.
