Section 3(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)When in respect of any village the preparation of the record of rights referred to in sub-section (1) is completed, the fact of such completion shall be notified in the Telangana Gazette [or the District Gazette] [Inserted by Act No. 1 of 1989.] and in such other manner as may be prescribed.
