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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(w) in Telangana Tenancy and Agricultural Lands Act, 1950

(w)"Tribunal" means,-
(i)the Agricultural Lands Tribunal constituted under sub-section (1) of section 87 for the area concerned;
(ii)where no such Tribunal has been constituted, the Deputy Collector or other officer authorised under subsection (4) of the said section;
(x)[ "Village Panchayat" means a panchayat constituted under [the Andhra Pradesh (Telangana Area) Gram Panchayats Act, 1956.(Act XVII of 1956).] [Substituted by Act No.III of 1954.]]