Section 14(1) in Telangana Abolition of Inams Act, 1955
(1)in respect of cultivated lands be the following multiples of the amount of land revenue payable on such lands-(a)lands taken over from non-protected tenants,ten times in case of dry lands and five times in case of wet lands;(b)lands taken over from protected tenant or permanent tenant, fifteen times in case of dry lands and seven times in case of wet lands;(c)lands taken over from the kabiz-e-kadim or inamdar twenty times in case of dry lands and ten times in case of wet lands.
