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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(4) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(4)The provisions of sub-sections (3), (4) and (5) of section 6 shall apply in relation to an Appellate Tribunal as they apply in relation to the Tribunal with the substitution of references to the Appellate Tribunal for references to the Tribunal.