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 14A] [Entire Act] State of Telangana - Subsection Section 14A(a) in Telangana Revenue Recovery Act, 1864 (a)the necessary wearing apparel, cooking vessels, beds and bedding of the defaulter and such personal ornaments of a woman as in accordance with religious usage cannot be parted with by her;
