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[Cites 0, Cited by 0] [Section 89B] [Entire Act]

State of Telangana - Subsection

Section 89B(1) in Telangana Land Revenue Act, 1317 F.

(1)Notwithstanding the provisions of section 89 the Government, at any time, may direct that survey-numbers be divided into so many pote-numbers as may be required in view of the rights acquired in land or for any other reason.