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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Telangana - Subsection

Section 48(1)(i) in Telangana Town-Planning Act, 1920

(i)having a share or interest in any lease, sale or purchase of land, or buildings, or in any agreement for the same, provided that such share or interest was acquired before he became a trustee, or