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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1)(a) in Telangana Bhoodan and Gramdan Act, 1965

(a)arrange for the cultivation of all the lands vested in it either by itself or by allotting to the residents of the village, whether jointly or individually, on such terms and conditions as it thinks fit;