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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(3) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(3)If any person who is liable to furnish a declaration under sub-section (1) or sub-section (2) fails to furnish the declaration within the specified time, the Tribunal may obtain the necessary information in such manner as may be prescribed.