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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(4)(b) in Telangana Bhoodan and Gramdan Act, 1965

(b)where such land, in pursuance of Bhoodan Yagna or Gramdan was granted to any person, it shall, with effect from the date of the grant, and subject to any decision in a suit under section 29 or in a further proceeding in relation to such suit, be deemed to have been granted to him under, and in accordance with, the provisions of section 14.