Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Telangana - Subsection Section 53(3) in Telangana Tenancy and Agricultural Lands Act, 1950 (3)All acts done by the manager during the period of management shall be binding on the landholder or other person to whom the land is delivered under sub-section (2).
