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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(2)(p) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(p)the guidance of the Consolidation Officer and other officers and persons in respect of transfer of a mortgage, debt or other encumbrance under sub-section (1) of section 31;