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[Cites 0, Cited by 2] [Section 4A] [Entire Act]

State of Telangana - Subsection

Section 4A(1) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

(1)Any person aggrieved by an order passed by the Mandal Revenue officer under sub-section (1) of section 4, may within ninety days from the date of receipt by him of such order appeal to the Revenue Divisional Officer.