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

State of Telangana - Subsection

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

(a)if the land which he has unlawfully occupied or used without title or has retained in his possession forms part of a number which has been assessed for land revenue, pay the land revenue of the entire number for the whole period of unlawful occupation or use; and