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

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

(l)'Judi' or 'quit-rent' means the amount fixed by and payable to Government by the Inamdar out of the land revenue assessed, on inam land.

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