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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Telangana - Subsection

Section 39(4) in Telangana Tenancy and Agricultural Lands Act, 1950

(4)Each of the protected tenants shall hold the land received by him as the result of such exchange on the same terms and conditions on which it was held by the original tenant immediately before the exchange subject to such modifications as may have been sanctioned by the Tahsildar.