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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Telangana - Subsection

Section 90(3) in Telangana Tenancy and Agricultural Lands Act, 1950

(3)There shall be no appeal from any interim order passed by the Tahsildar or Deputy Collector or Tribunal or Collector in any case, but an application for revision on the grounds mentioned in section 91 shall lie from an interim order passed by the Tahsildar or Deputy Collector to the Collector.