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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2)(e) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(e)Where the parties agree upon any other method of partition which will not result in the creation of a fragment, that method shall be followed in effecting partition.