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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(2)If any objections are received to the amended draft scheme published under sub-section (2) of section 20, the Settlement Commissioner shall, after taking the objections into consideration, submit it with such modifications as he considers necessary to the Board of Revenue.