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 38] [Entire Act] State of Telangana - Subsection Section 38(6) in Telangana Water, Land and Trees Act, 2002 (6)Where the offence is compounded under section 37, the property seized shall be released to the person entitled to the possession thereof.
