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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(3)(b) in Telangana Urban Areas (Development) Act, 1975

(b)The local authority may make representation with respect to the plan within three months from the date of receipt of communication from the said Authority failing which it shall be deemed that the local authority have no views to offer in this regard;