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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(j) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(j)"standard area" in respect of any class of land means the area which the Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular local area, and includes a standadd area revised under the said section;