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State of Telangana - Section

Section 10 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

10. Sections 7, 8 and 9 not to apply to transfer for public purpose.

- Nothing in sections 7,8 and 9 shall apply to a transfer of any land for such public purpose as may be specified in this behalf by the Government by notification in the Official Gazette.