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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(4) in Telangana Tenancy and Agricultural Lands Act, 1950

(4)The period during which the institution of any proceeding has been prohibited by clause (b) of section 52 shall be excluded from the computation of the period of limitation for the institution of that proceeding.