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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Telangana - Subsection

Section 166(7) in Telangana Land Revenue Act, 1317 F.

(7)When an order or decision has been disposed of in appeal or revision, no Revenue officer lower in rank to the authority hearing the appeal or revision shall be competent to review such order or decision.