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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(1) in Telangana Irrigation Utilisation and Command Area Development Act, 1984

(1)Where a land-holder is ineligible to obtain credit under the normal rules of the financing agency relating to advancing of loans, the Credit Officer shall arrange for the grant of special loan to such ineligible land-holders by such agency as may be selected by him.