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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(4)(ii) in Telangana Tenancy and Agricultural Lands Act, 1950

(ii)[ the manner of filing reservation statement of lands reserved for resumption and the issue of certificate by the Deputy Collector;] [Added by Act No.III of 1956.]