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

State of Telangana - Subsection

Section 2(1)(b) in Telangana Land Encroachment Act, 1905

(b)of any person paying shist, Kattubadi, jodi, poruppu or quit-rent to any of the aforesaid persons, or (c) of any person holding under ryotwari tenure, [XXX] [The words 'including that of a janmi in Malabar, or of a wargdar in South Canara,' were omitted by the Andhra Adaptation of Laws Order, 1953.] or in any way subject to the payment of land-revenue direct to Government, or