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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(4)(m) in Telangana Bhoodan and Gramdan Act, 1965

(m)'Tahsildar' means the Tahsildar and includes the Deputy Tahsildar in independent charge of a taluk or subtaluk, within whose jurisdiction the land or a part thereof is situate;