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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Telangana - Subsection

Section 48A(2) in Telangana Tenancy and Agricultural Lands Act, 1950

(2)The land so taken over shall vest in the Government free from all encumbrances and shall be under their management until it is disposed of in accordance with the rules made under this Act.