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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1) in Telangana Bhoodan and Gramdan Act, 1965

(1)Any person aggrieved by an order of allotment of land made by a Gram Sabha may make an application to the Gram Sabha within sixty days from the date of such order for arbitration by an Arbitration Board. On receipt of such application the Gram Sabha shall refer the dispute to arbitration.