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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(1)The Government may, by notification, constitute as many Appellate Tribunals as may be necessary for the purposes of this Act, and shall specify in such notification, the jurisdiction of each such Appellate Tribunal.