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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(1)(b) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(b)in case of dry land-10.12 hectares (25 acres); and for the purpose of computing the specified limit in a case where the holding of any person includes both wet land and dry land, one hectare of wet land shall be deemed to be equal to two and half hectares of dry land.