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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(2)(b) in Telangana Land Revenue Act, 1317 F.

(b)Where such authority is of opinion that the application for review should be granted, he shall grant the application but before doing so the opposite party shall be given an opportunity of being heard;