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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(6) in Telangana Rights in Land and Pattadar Pass Books Act, 1971

(6)[ The Tahsildar shall have the power to correct clerical errors, if any, on the request of the Pattadar or any person interested in the land in the Pass Books as prescribed.] [Sub-section (6) inserted in Act 1 of 1989 and substituted by Act No.24 of 1989 and further substituted by Act No.1 of 2018.]