Section 148 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
148. Code of Civil Procedure regarding sustenance allowance to be followed when party desires attendance of witnesses.
- If any party, in any formal or summary inquiry, shall desire the attendance of witnesses he shall follow the rules contained in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) regarding summons, allowance and sustenance to witnesses.Formal Inquiry
