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 0] [Section 3(1)] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(1)(ii) in Telangana Land Revenue (Enhancement) Act, 1967 (ii)in the case of dry land in the State, at seventy-five per centum of the land revenue payable thereon.