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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(v) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(v)in the case of any land in the Telangana area situated in any tract in respect of which the settlement operations were conducted by an agency other than the Government, if the land falls within Class A, Class B, Class C, Class D, or Class E of the Table below the ceiling area shall be computed as if the land fell within Class B, Class C, Class D,Class E or Class F of the said Table respectively and if the land falls within Class G, Class H, Class I or Class J, the ceiling area shall be computed as if such land fell within Class H, Class I, Class J or Class K respectively;