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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(3) in Telangana Public Security Act, 1992

(3)A notified place whereof possession is taken under sub-section (2) shall remain in the possession of the Government as long as the notification under section 3 in respect thereof remains in force or for such earlier period as the Government decides.