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[Cites 0, Cited by 0] [Section 52A(1)] [Section 52A] [Entire Act]

State of Telangana - Subsection

Section 52A(1)(ii) in Telangana Revenue Recovery Act, 1864

(ii)by such Corporation established by or under a Central or Provincial or State Act, or Government Company as defined in section 617 of the [Companies Act, 1956], or such other public body, as may be notified in this behalf by the State Government in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];