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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(1) in Telangana Urban Areas (Development) Act, 1975

(1)If, in the opinion of the Government, any land is required for the purpose of development, or for any other purpose under this Act, the Government may acquire such land under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894).