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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(b) in Telangana Town-Planning Act, 1920

(b)to provide with the consent of the owners, that two or more original plots, each of which is held in ownership in severalty or in joint ownership, shall thereafter, with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;