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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(2)(q) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(q)the manner of putting any mortgagee or other encumbrancer into possession under sub-section (3) of section 31;