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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(c) in Telangana Land Encroachment Act, 1905

(c)declaring that any particular land or class of lands which are [the property of Government] [The words 'the property of Government' were substituted for 'Crown property' by the Adaptation of Laws (Amendment) Order, 1950.] shall not be open to occupation;