Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 5] [Entire Act] State of Telangana - Subsection Section 5(1) in Telangana Town-Planning Act, 1920 (1)[XXX] ['In the scheme' were omitted by Madras Act II of 1930.] The size and shape of every reconstituted plot shall be so determined as to render it, so far as may be, suitable for building purposes.
