Section 6(1) in Telangana Land Revenue (Enhancement) Act, 1967
(1)Every pattadar, who is liable to pay for the fasli year which commenced on the first day of July, 1967, or for any subsequent fasli year, on all the lands held by him, an aggregate amount not exceeding rupees ten towards the land revenue and the additional land revenue, shall be exempt from the land revenue and the additional land revenue payable in respect of the dry lands held by him.[(1-A) Every pattadar holding land, either wet or dry or both, not exceeding 4.04686 hectares (ten acres) of dry land or 2.02343 hectares (five acres of wet land, who is liable to pay, for the fasli year which commenced on the first day of July, 1980, or for any subsequent fasli year, the land revenue and the additional land revenue, shall be exempt from,-] [Sub-section (1-A) was inserted by Act 1 of 1979 and opening paragraph was subsequently substituted by Act No.9 of 1981.](a)the land revenue and the additional land revenue payable in respect of the dry lands; or(b)the dry assessment component of the land revenue and the additional land revenue payable in respect of the wet lands.]
