Section 159 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
159. Non appealable orders.
- The following orders shall be non appealable:(1)order for exemption from period of limitation for a memorandum of appeal or application for review under Section 5 of the Indian Limitation Act, 1908 (Central Act 9 of 1908).(2)order rejecting an application for revision or review.
