Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Telangana - Subsection Section 22(b) in Telangana Bhoodan and Gramdan Act, 1965 (b)the allottee shall not transfer his interest in the land allotted, but such interest shall be heritable.
