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] [Entire Act] State of Andhra Pradesh - Section Section 102 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 102. Suit not to be instituted in Civil Court after one year from order of Collector. - No suit against the order of the Collector made under Section 101 shall be instituted in any Civil Court after one year from the date of the order.
