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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Telangana - Subsection

Section 12A(3) in Telangana Rights in Land and Pattadar Pass Books Act, 1971

(3)The provisions of sub-section (1) & (2) will have no application to such Jagir lands which are settled, transferred, assigned, allotted, otherwise alienated by the State.]