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[Cites 0, Cited by 6] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2) in Telangana Survey and Boundaries Act, 1923

(2)Notice of every decision of the survey officer under section 9 (1) shall be given in the prescribed manner to the registered holders of the lands the boundaries of which may be affected by the decision.