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 48] [Entire Act] State of Telangana - Subsection Section 48(d) in Telangana Housing Board Act, 1956 (d)decide disputes relating to the reconstitution of plots referred to it under section 46 and the amount of compensation to be awarded in consequence thereof;
