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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(a) in Telangana Bhoodan and Gramdan Act, 1965

(a)where a land is owned jointly by two or more persons, the donation of such land shall not be valid unless the declaration is signed by all such joint owners; and