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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(2)(v) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(v)the manner in which the Village Committee shall be constituted under section 42 and the other duties and functions of that Committee;