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 2] [Entire Act] State of Telangana - Subsection Section 2(14) in The Telangana Rights in Land and Pattadar Pass Books Act, 2020 (14)“Revenue division, Mandal and village” means respectively any area, which is notified as a Revenue division, Mandal or village as the case may be.
