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State of Telangana - Section

Section 88 in Telangana Land Revenue Act, 1317 F.

88. [ Settlement records to be made over to [Collector] [Amended by Act No.III of 1355 F.] who shall cause village records to be prepared.

(1)The Settlement register and other records prepared by the [Survey officers] [Amended by Act No.III of 1355 F.] shall be made over to the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.], who shall cause Village records to be prepared in accordance therewith.]
(2)[ [***]] [Sub-section (2) omitted by the A.P.A.O. 1957.]