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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1)(a) in Telangana Land Revenue (Enhancement) Act, 1967

(a)grant exemption, make a reduction in the rate or order other modification, not involving an enhancement in the rate, of land revenue or additional land revenue payable-
(i)by any pattadar or class of pattadars;
(ii)in respect of any land or class of lands held by such pattadar or class of pattadars; and