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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Telangana - Subsection Section 39(3) in Telangana Tenancy and Agricultural Lands Act, 1950 (3)The certificates so issued shall be conclusive of the fact of such exchange against the landholders and all persons interested in the lands exchanged.
