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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1) in The Telangana Rights in Land and Pattadar Pass Books Act, 2020

(1)“certified copy” or “certified extract” means a copy or extract taken from Dharani, as certified in the manner prescribed by section 76 of the Indian Evidence Act, 1872.