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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1)(d) in Telangana Bhoodan and Gramdan Act, 1965

(d)the Government may, on the recommendation of the Board, declare by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette, that village to be a Gramdan village with effect from the date specified in such notification.