Section 2(4)(l) in Telangana Bhoodan and Gramdan Act, 1965

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State of Telangana - Subsection

Section 2(4)(l) in Telangana Bhoodan and Gramdan Act, 1965

(l)'resident' in relation to the local area of any district means a person who is ordinarily resident in that local area;

(la)[ 'Secretary' means the Secretary appointed to the Board under the Act; [Inserted by Act No.17 of 2017.]

(lb)'State' means the State of Telangana;]