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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(2)The amount of compensation shall be determined so far as practicable in accordance with the provisions of section 18 of [the Hyderabad Land Acquisition Act, 1309 F] [Repealed by A.P. Act XX of 1959.].