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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(3) in Telangana Tenancy and Agricultural Lands Act, 1950

(3)If the land-holder refuses or fails to accept the offer and to execute a sale-deed within three months from the date of the offer, the protected tenant may apply to the Tribunal for the determination of the reasonable price of the land.