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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(4)(i) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(i)the condition that the land shall not be alienated by the transferee by way of sale, gift mortgage, lease or in any manner whatsoever otherwise than by way of mortgage in favour of the Government, a bank or a co-operative society, including a land mortgage bank; and