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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(1)(c) in Telangana Land Revenue Act, 1317 F.

(c)if the land has been used for agricultural purposes he shall at the discretion of the [*] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.], pay in addition to the land revenue provided in clause (a) or (b) a fine which may extend to ten times the annual land revenue of the said land recoverable from him. Provided the ten times amount is not less than five rupees otherwise the maximum amount of fine may extend to five rupees and if the land has been used for non-agricultural purposes the maximum amount of fine shall extend to the amount as the Government may by rules fix from time to time.