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

State of Telangana - Subsection

Section 2A(1) in Telangana Land Revenue (Enhancement) Act, 1967

(1)The Government shall have the right to levy and collect the land revenue in respect of every land in the State and it is hereby declared that the Government shall be deemed always to have had the right aforesaid; and all land revenue levied and collected shall be deemed to have been levied and collected by the Government under the authority of law.