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[Cites 0, Cited by 2] [Section 98] [Entire Act]

State of Telangana - Subsection

Section 98(c) in Telangana Tenancy and Agricultural Lands Act, 1950

(c)to the use and occupation of which he is not entitled under the said provisions, may, if the said provisions do not provide for the eviction of such persons, be summarily evicted by the Collector.