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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(7) in Telangana Tenancy and Agricultural Lands Act, 1950

(7)[] [Added by Act No.III of 1954.] If the tenancy of a protected tenant is terminated under this section in respect of part only of the land leased to him, the amount of the rent thereof payable by him shall be proportionately determined in the prescribed manner.