Section 2(16) in Telangana Land Revenue Act, 1317 F.
(16)[ "rent" means the consideration in money or kind or partly in money and partly in kind paid or payable by a Shikmidar to his Pattadar or by an Asami Shikmi to the holder of the land on account of the use or occupation of the land held by him as Shikmidar or Asami Shikmi but shall not include the rendering of any personal service] [Amended by Act No.I of 1354 F.];
