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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(2) in Telangana Town-Planning Act, 1920

(2)The decision of the arbitrator under clause (c) or clause (d) of sub-section (1) of section 27 and, when an appeal has been preferred under sub-section (1), the decision on such appear shall be read as part of the scheme sanctioned under section 14 and shall be final and binding on all persons.]