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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010

(2)subject to the provisions of this Act and the rules made thereunder the competent authority may issue such instructions as may be necessary to the licensed owners for creation of basic infrastructure facilities required such as mother block of required variety, root stock, green house, poly house, net house, provision for solarization of media for the proper propagation of Horticulture plants and for ensuring their quality.