Section 5(6)(a) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

(a)in a case where the trust is revocable by the author of the trust, be deemed to be held by such author or his successor-in-interest; and

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