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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(5)(b) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(b)Where the land so surrendered under clause (a) is also not acceptable to the Tribunal, the Tribunal shall, after giving an opportunity to the person concerned of being heard, select any other land in lieu thereof, and thereupon, the said land shall be deemed to have been surrendered by such person.