Section 2(5) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(5)"notification" means a notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2014.]; [or the District Gazette] [Inserted by Act No.1 of 1989.] and the word "notified" shall be construed accordingly;
