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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(i) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(i)in the case of any double crop wet land falling under sub-clause (i) of clause (d) of section 3, covered by Part II of Schedule-C appended to the draft rules referred to in that sub-clause for the irrigation of lands in the Godavari Western, Eastern and Central deltas, the extent of standard holding shall be increased by twelve and a half per centum;