Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act] State of Telangana - Subsection Section 35(3)(e) in Telangana Town-Planning Act, 1920 (e)any increase to the value of the land acquired likely to accrue from the use to which it will be put when acquired;