Section 14(2) in Telangana Abolition of Inams Act, 1955
(2)In respect of uncultivated lands be the following multiples of the amount of land revenue which could reasonably be assessed on such lands-(a)lands taken over from non-protected tenant, four times in case of dry lands and two times in case of wet lands;(b)lands taken over from protected tenant or permanent tenant six times in case of dry lands and three times in case of wet lands;(c)lands taken over from the kabiz-e-kadim or inamdar, eight times in case of dry lands and four times in case of wet lands.
