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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(2)(a) in Telangana Town-Planning Act, 1920

(a)all properties, funds and dues which are vested in or realizable by the trust and the chairman, respectively, shall vest in and be realizable by the municipal council and the chairman of the council respectively; and