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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Telangana - Subsection

Section 6A(3) in Telangana Rights in Land and Pattadar Pass Books Act, 1971

(3)The entries in the [title deed and pass book] [Substituted by Act No.9 of 1994.] may be corrected either suo-motu or on an application made to the Mandal Revenue Officer in the manner prescribed.