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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(2) in Telangana Abolition of Inams Act, 1955

(2)The non-protected tenant shall be 'entitled', to compensation from the Government as provided for under this Act in respect of inam lands in his possession in excess of the limit prescribed in sub-section (1) whether cultivated or not.