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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(d) in Telangana Town-Planning Act, 1920

(d)the acquisition by purchase, exchange or otherwise, of any land [or other immovable property] [Inserted by Madras Act II of 1930.] within the area included in the scheme whether required immediately '[XXX] [For building purposes' were omitted by Madras Act II of 1930.] or not;