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State of Telangana - Section

Section 58 in Telangana Revenue Recovery Act, 1864

58. Cognizance of questions relating to rate of revenue.

- No Court of Civil Judicature shall have authority to take into consideration or decide any question as to rate of land revenue payable to the State Government, or as to the amount of assessment fixed, or to be hereafter fixed on the portions of a divided estate.