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

State of Telangana - Subsection

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

(iii)in the case of any wet land irrigated by a Government source of irrigation classified as Class V in the settlement or revenue accounts of the Government, excluding a source fed by a project, river, nala or channel in the Andhra area; and in the case of wet land irrigated by similar source notified by the Government in this behalf in the Telangana area, the extent of standard holding shall be increased by sixteen and one-fourth per centum;