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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(3)(c) in Telangana Tenancy and Agricultural Lands Act, 1950

(c)on the first day of March, 1951 in a case in which a person deemed under section 34 to be a protected tenant is entitled under section 36 to recover possession of the land on that day.