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State of Telangana - Section

Section 83 in Telangana Land Revenue Act, 1317 F.

83. Assessments made in settlement shall not be recovered without sanction of Government.

- The assessment made by the [Survey officer] [Amended by Act No.III of 1355 F.] shall not be recovered without the sanction of the Government. The Government shall after proper modification, sanction such assessment for any fixed term which in the case of the agricultural land shall not exceed thirty years.