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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2)(b) in Andhra Pradesh (Telangana Area) 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;