Section 3(r) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(r)'specified date' means-(i)in the case of a declaration required to be filed under section 8, the notified date; and(ii)in the case of a declaration required to be filed under section 18, the date of acquisition, usufructuary mortgage, lease, marriage, adoption or alteration in the classification of the land referred to therein, as the case may be;
