Section 100 in Telangana Land Revenue Act, 1317 F.
100. No land revenue to be levied in certain cases on lands within village site.
- No land revenue for purposes of this Act shall in the following cases be levied on lands situated within a village site and not used for purposes of agriculture,-(a)Where a person or his legal representative upto the date of commencement of this Act, has held any land without payment of land revenue and has not made an agreement with the [Government] [Amended by Act No.III of 1308 F.] to pay it in future;(b)where a competent officer has made an order or granted a Sanad in respect of right of occupancy exempting any land from land revenue without fixing any period. In other cases also no land revenue shall be levied on a land within a village site without the sanction of the [Government.] [Amended by Act No.III of 1308 F.]
