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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(2)(iii) in Telangana Bhoodan and Gramdan Act, 1965

(iii)one member nominated jointly by the members referred to in clauses (i) and (ii) but if there is no agreement in that regard, one member to be appointed by the Tahsildar.