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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(j) in Telangana Tenancy and Agricultural Lands Act, 1950

(j)"Land" means agricultural land whether alienated or un-alienated; and includes land used for purposes subservient to agriculture and all benefits arising out of such land and things thereon attached to the earth, or permanently fastened to anything attached to the earth;