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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(6) in Telangana Districts (Formation) Act, 1974

(6)Any notification under this section may contain such supplemental, incidental and consequential provisions (including provisions as to adaptation and construction of laws) as the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], as the case may be, may deem necessary.