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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(1) in Telangana Town-Planning Act, 1920

(1)The provisions of sections 15, 23 and 24 of the Land Acquisition Act, 1894, (Central Act I of 1894). shall have no application [in cases falling under clause (b) of section 33.] [Substituted by Madras Act II of 1930.]