Legal Document View

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
[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(3)(ii) in Telangana Indebted Agriculturists, Landless Labourers and Artisans (Temporary Relief) Act, 1976

(ii)rent or compensation for the use and occupation of immovable property (not being house property or agricultural land) accrued due after the date of the commencement of this Act;