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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(o) in Telangana Tenancy and Agricultural Lands Act, 1950

(o)[ "permanent alienation" includes any sale, exchange or gift and any transfer of a right of occupancy or of the patta of a holding but does not include any disposition by will] [Amended by Act No.XXIII of 1951.];