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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3) in Telangana Bhoodan and Gramdan Act, 1965

(3)On the expiry of the period of two months specified in sub-section (2), the Board shall after considering the objections filed under that sub-section and after holding such inquiry as it deems fit finalize the draft list with or without modifications.