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

State of Telangana - Subsection

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

(f)any outlay or improvements on the land acquired, commenced, made or effected after the date of publication of the notifications referred to in clause (d) unless they are covered by a permission obtained [XXX] ['From the municipal council' omitted by Madras Act II of 1930.] under section 17;