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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(3)(o) in Telangana Land Revenue (Enhancement) Act, 1967

(o)"wet land" means land registered as wet, single crop wet or double crop wet or compounded double crop wet or special rate wet land, in the land revenue accounts of the Government, or assessed as such.