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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(2)A person so summoned shall be bound to appear at the time and place mentioned in the summons in person or, if the summons so allows, by his recognised agent or a legal practitioner.