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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Telangana - Subsection

Section 34(3)(b) in Telangana Tenancy and Agricultural Lands Act, 1950

(b)such land is being cultivated personally by the landholder [for at least one year before the commencement of this Act, or after the land was surrendered to the land-holder by the tenant] [Added by Act No.XXIII of 1951.], or