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

State of Telangana - Subsection

Section 2(1)(c) in Telangana Tenancy and Agricultural Lands Act, 1950

(c)"Agricultural land" means land which is used or is capable of being used for agriculture [or reserved for growing forests] [Amended by Act No.III of 1954.] and includes,-
(i)fallow land,
(ii)the sites of farm buildings appurtenant to agricultural land, and
(iii)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;
(cc)[ "Basic Holding" means a holding, the area of which is equal to one-third of the area of the family holding determined under section 4 for the local area concerned] [Amended by Act No.III of 1954.];