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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(2)(b) in Telangana Abolition of Inams Act, 1955

(b)if he is not in possession, he has been unlawfully dispossessed of such lands by the inamdar between the 10th of June, 1950 and the date of vesting.