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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(17) in Telangana Land Revenue Act, 1317 F.

(17)[ "revenue" means the amount payable by the holder to the Government at fixed periods for use of or entry into the land] [Substituted for clause (17) by the A.P Adaptation of Laws Order, 1957.];