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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Telangana - Subsection

Section 100(a) in Telangana Land Revenue Act, 1317 F.

(a)Where a person or his legal representative upto the date of commencement of this Act, has held any land without payment of land revenue and has not made an agreement with the [Government] [Amended by Act No.III of 1308 F.] to pay it in future;