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[Cites 0, Cited by 0] [Section 52A(1)] [Section 52A] [Entire Act]

State of Telangana - Subsection

Section 52A(1)(iii) in Telangana Revenue Recovery Act, 1864

(iii)[ by any Bank under any welfare scheme or programme, such as Prime Minister's Rozgar Yojana and the like, sponsored by the State or Central Government as may be notified therein in this behalf by the State Government in the [Telangana Gazette] [Inserted by Act No.22 of 1997.];]