Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 102] [Entire Act] State of Telangana - Subsection Section 102(b) in Telangana Tenancy and Agricultural Lands Act, 1950 (b)to lands held on lease [with the permission of the Collector] [Amended by Act No.III of 1954.] for the benefit of an industrial or commercial undertaking;
