Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act] State of Telangana - Subsection Section 14(2)(b) in Telangana Abolition of Inams Act, 1955 (b)lands taken over from protected tenant or permanent tenant six times in case of dry lands and three times in case of wet lands;