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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(3) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(3)The provisions of sub-section (1) shall apply to any transaction, of the nature referred to therein in execution of a decree or order of a civil court or of any award or order of any other authority.