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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(1)(b) in Telangana Land Revenue Act, 1317 F.

(b)if such land has not been assessed for land revenue, pay so much amount of land revenue as would be recoverable in the same village for similar land according to the area of occupied land, period of occupation and the nature of use; and