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State of Telangana - Section

Section 148 in Telangana Land Revenue Act, 1317 F.

148. Code of Civil Procedure regarding sustenance allowances 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.)] [Substituted for the expression 'Hyderabad Civil Procedure Code' by the A.P.A.O. 1957.] regarding summons, allowance and sustenance to witnesses.Formal Inquiry.