Section 2(l) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(l)Words and expressions used in this Act but not defined therein shall have the meaning assigned to them in [the Telangana Land Revenue Act, 1317 F.Act VIII of 1317 F.)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated. 01.06.2016.] or [the Telangana Tenancy and Agricultural Lands Act, 1950(Act XXI of 1950)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated. 01.06.2016.] .
