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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2) in Telangana Land Revenue (Enhancement) Act, 1967

(2)Where any question arises, whether any pattadar is entitled to remission of additional land revenue under subsection (1), or regarding the extent of such remission, the question shall be decided by such authority and in such manner, as may be prescribed.