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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Telangana - Subsection

Section 35(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(3)After receiving the objections under sub-section (2) the Board of Revenue may, after making such enquiry as it may think fit, by notification in the Official Gazette, make the variation with or without modifications or may not make any variation.