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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(3)(h) in Telangana Town-Planning Act, 1920

(h)the special suitability or adaptability, if any, of the land for any purpose, if that purpose is one to which it could be applied only in pursuance of statutory powers or for which there is no market apart from the special needs of a particular purchaser or the requirements of a Government department or any local or public authority.