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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2) in Telangana Government Property (Preservation, Protection and Resumption) Act, 2007

(2)The amount of consideration recited in any instrument enumerated in Schedule I with interest calculated at the rate of 12% per annum shall be deemed to be the reasonable compensation within the meaning of sub-section (1).