Section 100(b) in Telangana Land Revenue Act, 1317 F.
(b)where a competent officer has made an order or granted a Sanad in respect of right of occupancy exempting any land from land revenue without fixing any period. In other cases also no land revenue shall be levied on a land within a village site without the sanction of the [Government.] [Amended by Act No.III of 1308 F.]
