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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(3)The Government shall, by notification in the Official Gazette and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2).