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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(b) in Telangana Tenancy and Agricultural Lands Act, 1950

(b)The land holder may by giving the tenant at least one year's notice in writing before the end of each of the periods referred to in clause (a) terminate, subject to the provisions of section 45, the tenancy in the last year of each of the said periods if he requires the land for cultivating personally: