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(1)] [Section 166] [Entire Act] State of Telangana - Subsection Section 166(1)(b) in Telangana Land Revenue Act, 1317 F. (b)when some mistake or omission, by reason of which the applicant has suffered loss, is apparent on the face of order or decision; or