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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(3)(n) in Telangana Land Revenue (Enhancement) Act, 1967

(n)"Telangana area" means the territories specified in sub-section (1) of section 3 of the States Re-organisation Act, 1956 (Central Act 37 of 1956).] [Please refer to the provisions under the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014).]