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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2) in Telangana Irrigation Utilisation and Command Area Development Act, 1984

(2)Where any instrument is so executed the registering officer to whom such instrument is presented for registration, may, if he thinks fit, refer to such officer as is referred to in sub-section (1), for information in regard thereto, and on being satisfied of the execution thereof, shall register the instrument.