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State of Telangana - Section

Section 62 in Telangana Land Revenue Act, 1317 F.

62. Procedure in case of agricultural land appropriated to non-agricultural purposes.

- The [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] may take action under section 57 against a pattadar or Shikmidar who has, without permission, appropriated agricultural land to nonagricultural purposes.