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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(1)If after a scheme has come into force it appears to the Board of Revenue that the scheme is defective on account of an error, irregularity or informality, the Board of Revenue shall publish a draft of such variation in the prescribed manner. The draft variation shall state every amendment proposed to be made in the scheme.