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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(6)(b) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(b)in other cases, be deemed to be held by the beneficiaries of the trust in proportion to their respective interests in such trust, or the income derived there form.