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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(3)(d) in Telangana Town-Planning Act, 1920

(d)any damage which is likely to be caused to the land acquired, after the date of publication of the notification under section 10, [XXX] [Sub-section (1) omitted by Madras Act II of 1930.], or section 12, as the case may be, by or in consequence of the use to which it will be put;