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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(6) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

(6)"transfer" means any sale, gift, exchange, mortgage with or without possession, lease or any other transaction with assigned lands, not being a testamentary disposition and includes a charge on such property or a contract relating to assigned lands in respect of such sale, gift, exchange, mortgage, lease or other transaction.