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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Telangana - Subsection

Section 48(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(2)for clause (iii) of sub-section (4) of section 44, the following clause shall be substituted, namely:-"(iii) securing as far as possible contiguous blocks to the landholder, or the protected tenant;"