Section 19(2)(a) in Telangana Tenancy and Agricultural Lands Act, 1950

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State of Telangana - Subsection

Section 19(2)(a) in Telangana Tenancy and Agricultural Lands Act, 1950

(a)

(i)has failed to pay in any year, within fifteen days from the day fixed under [the Telangana Land Revenue Act, 1317 F] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] for the payment of the last instalment of [land revenue due for the land concerned in that year] [Substituted by Act No.III of 1954.], the rent of such land for that year; or

(ii)if an application for the determination of reasonable rent is pending before the Tribunal or the Collector under section 17, has failed to deposit within 15 days from the aforesaid date with the Tribunal or the Collector, as the case may be, a sum equal to the amount of rent which he would have been liable to pay for that year if no such application had been made; or

(iii)in case the reasonable rent determined under section 17 is higher than the sum deposited by him, has failed to pay the balance due from him within two months from the date of the decision of the Tribunal or the Collector, as the case may be; or

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State of Telangana - Subsection

Section 19(2)(a) in Telangana Tenancy and Agricultural Lands Act, 1950