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[Cites 0, Cited by 1] [Section 102] [Entire Act]

State of Telangana - Subsection

Section 102(e) in Telangana Tenancy and Agricultural Lands Act, 1950

(e)to any area which Government may, from time to time, by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A. O. 1957.] specify as being reserved for urban, non-agricultural or industrial development.