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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(7)(a) in Telangana Tenancy and Agricultural Lands Act, 1950

(a)If the protected tenant does not hold any land as a landholder the purchase of the land held by him as a protected tenant shall be limited to the extent of the area of a family holding for the local area concerned.