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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(6)(c) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(c)where any land is held in the name of any female member of the family unit, it shall be presumed, unless the contrary is proved, that such famale member is the owner of such land.