Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 30] [Entire Act] State of Telangana - Subsection Section 30(1) in Telangana Tenancy and Agricultural Lands Act, 1950 (1)No subdivision or subletting of any land by a tenant and no assignment of any interest held by a tenant shall be valid.
