Section 102 in Telangana Land Revenue Act, 1317 F.
102. Suit not to be instituted in Civil Court after one year from order of [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.].
- No suit against the order of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] made under section 101 shall be instituted in any Civil Court after one year from the date of the order.
