Section 2(2) in Telangana Land Revenue (Enhancement) Act, 1967
(2)in relation to the Telangana area, the land revenue payable under the [Telangana] [Substituted by the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Land Revenue Act, 1317 (Act VIII of 1317F). Fasli or under any other law in force in that area, together with the special assessment payable under the [Andhra Pradesh (Telangana Area) Land (Special Assessment) Act, 1952 (Act XXXII of 1952).] [Repealed by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]; and
