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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(10) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976

(10)'landless agriculturist' means an agriculturist, who does not hold any agricultural land as owner, or who owns an extent of agricultural land which does not exceed one hectare if it is a wet land, and two hectares if it is a dry land;