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[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Telangana - Subsection

Section 60A(2) in Telangana Revenue Recovery Act, 1864

(2)All rules made under this section shall, as soon as may be after they are made, be laid on the Table of the Legislature and shall be subject to such modifications, whether by way of repeal or amendment, as the Legislature may make within fourteen days thereafter during the session in which they are so laid.]