Section 15(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)The draft list prepared under sub-section (1) shall 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 Board within two months from the date of publication of the draft list in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.
