Section 110 in Telangana District Boards Act, 1955
110. Application of the Hyderabad Land Acquisition Act, 1309 F. to immovable property required for plan or lay-out.
- Immovable property required for the purposes of a regional or village plan or local lay-out, shall be deemed to be land needed for a public purpose within the meaning of the Hyderabad Land Acquisition Act, 1309 Fasli.Mosquito Control.
