Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 6 in Telangana Housing Schemes (Acquisition of Land) Act, 1961 6. Compensation for the land acquired. - The amount payable as compensation shall be as specified in column (4) of the Schedule against the land specified in columns (1) to (3) thereof.
