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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(f) in Telangana Abolition of Inams Act, 1955

(f)'land revenue' means the land revenue assessed by the Government under [the Telangana Land Revenue Act, 1317 (Act VIII of 1317F). Fasli and the rules thereunder, and where no land revenue has been assessed, the amount of land revenue that could be reasonably assessed if the land had been liable to payment of revenue;] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]