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 2] [Entire Act] State of Telangana - Subsection Section 2(6) in Telangana Land Revenue Act, 1317 F. (6)[ "to hold land" or 'to be a land holder" of land means to be lawfully in possession of land whether such possession is actual or not; [Substituted by Regulation No.LVIII of 1358 F.]
