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State of Telangana - Section

Section 73 in Telangana Land Revenue Act, 1317 F.

73. Procedure in case of remission of suspension of land revenue.

- If land revenue is wholly or partially remitted or suspended by the [Government] [Amended by Act No.III of 1308 F.] the remission or suspension shall also apply to the rent of pote-pattadar, Shikmidar and Asami Shikmi according to the shares; provided that no agreement has been made to the contrary.