Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] State of Telangana - Subsection Section 166(5) in Telangana Land Revenue Act, 1317 F. (5)When a memorandum of appeal or application for revision has been filed against any order or decision, such order or decision shall not be reviewed.
