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

State of Telangana - Subsection

Section 2(1)(e) in Telangana Abolition of Inams Act, 1955

(e)'kabiz-e-kadim' means the holder of inam land, other than an inamdar, who has been in possession of such land at the time of the grant of inam or has been in continuous possession of such land for not less than twelve years before the date of vesting and who pays the inamdar only the land revenue;