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[Cites 0, Cited by 4] [Section 27(1)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(1)(d) in Telangana Town-Planning Act, 1920

(d)to determine, in reference to the claims made, the properties which are liable to the betterment contribution under section 23 and estimate and record their market value as the date of the notification under section 10 or section 12, as the case may be, in accordance with the provisions of clause (a) of section 24.