Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53B] [Entire Act] State of Telangana - Subsection Section 53B(3) in Telangana Tenancy and Agricultural Lands Act, 1950 (3)Such rules shall apply to agriculturists who cultivate personally land equal to three times the family holding or more.
