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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(2) in Telangana Bhoodan and Gramdan Act, 1965

(2)A copy of the declaration together with the notice referred to in sub-section (1), shall also be served in the prescribed manner by the Tahsildar on each of the person known or believed to be interested in the land specified in the declaration, so far as such service may be practicable.