Section 166C(3) in Telangana Land Revenue Act, 1317 F.
(3)The provisions of this section shall apply to any order passed under section 158 or section 166B whether before or after the commencement of the Andhra Pradesh (Telangana Area) Land Revenue (Amendment) Act, 1990 and in the case of an application for review from any person interested in respect of such an order passed prior to such commencement, the period of ninety days specified in subsection (1) shall be computed from the date of such commencement.]
