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[Cites 0, Cited by 1] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(3) in Telangana Jagirdars Debt Settlement Act, 1952

(3)When any suit, appeal, application or proceeding is transferred to the Board under sub-section (1) or sub-section (2), the Board shall proceed as if an application under section 11 had been made to it.