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State of Telangana - Section

Section 66 in Telangana Land Revenue Act, 1317 F.

66. Liability and rights of Pote-pattadar.

- A Pote-pattadar shall pay on his portion of land proportionate land revenue and so long as he continues to pay the land revenue for his share he shall not be evicted from his portion of land. The pattadar shall not be entitled to enhance the [Government] [Amended by Act No.III of 1308 F.] land revenue on the land of the pote-pattadar.