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 73] [Entire Act] State of Telangana - Subsection Section 73(2) in Telangana Tenancy and Agricultural Lands Act, 1950 (2)The Registrar shall cause a copy of the certificate to be forwarded to the Collector for such action as may be prescribed.
