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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(2) in Telangana Town-Planning Act, 1920

(2)Property shall not be deemed to be injuriously affected by reason of any provisions inserted in a scheme, which impose any conditions or restrictions in regard to any of the matters specified in section 4, clause (m) or clause (n).