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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(2)(b) in Telangana Town-Planning Act, 1920

(b)the damage sustained by the person interested by reason of the taking of any standing crops or trees which may be on the land at the time of the Collector's taking possession thereof;