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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(2)(d) in Telangana Town-Planning Act, 1920

(d)if, in consequence of the acquisition of the land, the person interested is compelled to change his residence or place of business, the reasonable expenses (if any) incidental to such change; provided that this clause shall not apply in the case of offensive industries, which must, under the provisions of the scheme, be removed.