Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Telangana - Subsection Section 25(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956 (2)Notwithstanding anything contained in any law for the time being in force no stamp or registration fee shall be payable in respect of such certificate.
