Section 14(1) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
(1)in respect of cultivated lands by the following multiples of the amount of land revenue payable on such lands:(a)lands taken over from non-protected tenants, ten times in case of dry lands and five times in case of wet lands;(b)lands taken over from protected tenant, or permanent tenant fifteen times in case of dry lands and seven times in case of wet lands;(c)lands taken over from the kabiz-e-kadim or inamdar twenty times in case of dry lands and ten times in case of wet lands.
