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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(3) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(3)The Revenue Divisional Officer or any officer authorised by him to take possession of any land vesting in the Government under this Act may, while taking such possession, remove any obstruction that may be caused or offered thereto and may for that purpose use such force as may be necessary.