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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(c) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

(c)[ in the area which may be notified by Government from time to time, lands resumed under clause 4 (a) above, shall be utilized for public purpose:] [4(1)(c) substituted by Act No.8 of 2007.]