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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(1)If within thirty days of its publication no objections are received to the draft scheme published under sub-section (1) or the amended draft scheme published under sub-section (2) of section 20, as the case may be, the Settlement Commissioner shall confirm the scheme.