Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(dd) in Telangana Tenancy and Agricultural Lands Act, 1950

(dd)[ "Co-operative Society" means a society registered under the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952 (Act XVI of 1952)] [Amended by Act No.III of 1954.], or a society deemed to have been registered under the said Act];