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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Land Revenue (Enhancement) Act, 1967

(2)There shall be levied and collected by the Government from the pattadar for such dry land for every fasli year, the land revenue determined by the Tahsildar under sub-section (1) in lieu of the land revenue payable thereon immediately before the commencement of this Act