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

State of Telangana - Subsection

Section 35(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the Board of Revenue through the Settlement Commissioner.