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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(h) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(h)"owner" means a person who has permanent and heritable rights of possession of land, and when unalienated land has been mortgaged, owner means the mortgagor;