Section 13(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)Every declaration filed under sub-section (2) of section 12 shall, as soon as possible, be published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette and in such other manner as may be prescribed, together with a notice requiring all persons interested to submit their objections, if any, in writing to the Tahsildar within two months from the date of the publication of the declaration in the Gazette.
