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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Telangana - Subsection

Section 162(3)(c) in Telangana Land Revenue Act, 1317 F.

(c)take such further evidence himself or by sending back the case to the subordinate department direct it for its disposal in the manner he may deem fit.