Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Telangana - Subsection

Section 36(2)(v) in Telangana Jagirdars Debt Settlement Act, 1952

(v)the Board may pass an order for the delivery of possession of any property notwithstanding any law or contract to the contrary;