Section 17(2) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(2)In particular and without prejudice to the generality of sub-section (1), Sections 103 and 141 of the Hyderabad Land Revenue Act shall have effect in relations to such village as if for the word "Pattadar" in each of the said section there were substituted the word 'occupant'.
